YERRA SESHAGIRI RAO Vs. DUNNA RENUKADEVI

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed against the order dated 09.11.2012 passed in I.A.No.2108 of 2011 in R.C.C.No.16 of 2010 by the Principal Junior Civil Judge, Kakinada, (for short Rent Controller).

(2.) The facts leading to filing of the present revision are as follows:

(3.) A counter affidavit came to be filed in the said I.A. stating that the petition is not maintainable under law; the respondent and her brother filed O.S.No.128/2010 for partition; the Rent Control Case is filed basing on the gift deed dated 06.08.2008 executed by the mother of the respondent; the question of title dispute relating to the petition schedule property as averred by the petitioner is not true and correct; the petition is filed only to drag on the matter and to avoid payment of rent to the respondent.