E VIJAYACHANDRA REDDY Vs. PRASAD

JUDGEMENT

(1.) INASMUCH as these revision petitions are directed against a common judgment dated 5/6/2006 passed by the learned Chief Judge, City Small causes Court, Hyderabad, in R. A. Nos. 214, 215 and 216 of 2003, they can be disposed of together.

(2.) THE unsuccessful landlord is the revision petitioner. He filed R. C. C. Nos. 122, 124 and 125 of 2000 against the respondents herein seeking eviction. He is now seeking to assail the concurrent findings of both the fora.

(3.) THE facts lie in a narrow compass. The demised premises bearing Nos. 3-4-468/ 6 and 2a, 3-4-468/3 and 3-4-468/5 situate at Lingampally, Barkatpura, Hyderabad, were owned originally by Smt. R. Radha Datar. She let out those premises under an oral lease to Dr. A. Prasad, M/s. Prabhu Stores represented by M. Visweshwara Rao and mr. G. Nagaiah the respondents in the above referred eviction petitions respectively. The quantum of rent agreed upon by them was Rs. 400. 00, Rs. 300. 00 and Rs. 300. 00 respectively, exclusive of electricity charges to be paid on or before fifth of every succeeding month. The petitioner purchased the said premises under a registered sale deed dated 10/2/2000 from the said Radha datar. The tenancy was attorned in favour of the petitioner by all the respondents. While so, the respondents paid rents upto october, 1999 and thereafter committed default. The petitioner has been running the business in STD, ISD, PCO, Fax etc. , under the name and style of EVC Reddy communications in rented premises taken for that purpose. He does not own any property in the twin cities except the mulgies purchased by him. On the premises that the respondents committed default and he require them for his personal occupation he sought eviction of the tenants.