MALIK PATEL Vs. PENUBOTHU PADMAJA

JUDGEMENT

(1.) These Civil Revision Petitions are filed by tenants, challenging the dismissal of their applications filed under section 47 of the Code of Civil Procedure, 1908, in the course of execution of the orders of eviction passed by the Rent Controller.

(2.) Heard Mr. L. Ravichander, learned senior counsel appearing for the petitioners and Mr. V.S.R. Anjaneyulu, learned counsel appearing for the respondent-landlady.

(3.) The respondent-landlady filed separate petitions for eviction in R.C.C. Nos. 8, 9, 10, 11, 13 and 14 of 2007, against the petitioners herein, praying for eviction under the provisions of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960. The petitions for eviction were hotly contested by the petitioners herein and eventually the Rent Controller passed orders of eviction on 22-03-2011.