MUNNALAL Vs. ENGLARG PERSHAD

JUDGEMENT

(1.) This is a revision filed by the tenants against an order of eviction dated 29-6-2006 passed by the learned Additional Chief Judge, City Small Causes Court, Hyderabad, in R.A. No.326 of 2002.

(2.) The landlord filed an eviction petition being R.C. No.306 of 2000 on the file of the I Additional Rent Controller, Hyderabad, on various grounds and it was dismissed by order dated 11th September, 2002. In appeal, the order was reversed and eviction was ordered on the ground of wilful default. Aggrieved thereby, the tenants preferred the present revision petition.

(3.) The only question agitated before this Court is that there had been no wilful default by the tenants and the rents had been deposited regularly and intimation of deposit of rents had also been given to the landlord in terms of the A.P. Buildings (Lease, Rent and Eviction) Control Rules, 1961 (for short 'the Rules').