J SHIV KUMAR Vs. P SATTAMMA

JUDGEMENT

(1.) On four grounds, the eviction petition R.C.No.207 of 2002 was filed by the landlady/ respondent under the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 (for short "the Andhra Pradesh Rent Control Act"). First petitioner is the tenant of the landlady. It was alleged by the landlady that the first petitioner sub-let the premises to the second petitioner. The grounds, on which the eviction petition was filed, are

(2.) The Rent Controller accepted the grounds of sub-letting, bona fide requirement of the schedule premises by the landlady and also securing alternative accommodation by the tenant and ordered eviction. Aggrieved by the same, the tenant preferred R.A. No. 118 of 2004. The landlady also preferred R.A.No. 141 of 2004 against the dismissal of the eviction petition on the ground of acts of nuisance.

(3.) The appellate Court framed the following points for consideration.