ARISA KRISHNA MOHAN Vs. MOHAMMED RAFI

JUDGEMENT

(1.) The order, in R.C.A. No. 11 of 2014 dated 27.01.2017 passed by the Rent Control Appellate Authority-cum-Principal Senior Civil Judge, Nellore, as against R.C.C. No. 02 of 2013 dated 30.07.2014 passed by the Principal Junior Civil Judge-cum-Rent Controller, Nellore, is challenged before this Court.

(2.) Petitioner is the landlord, who filed Rent Control Case seeking eviction of the respondent - tenant on the grounds of acts of waste and nuisance; completion of lease period; usage of schedule shop room for purpose other than it was leased out; and alternative accommodation. By an elaborate order dated 30.07.2014, learned Rent Controller dismissed the Rent Control Case.

(3.) The Rent Control Appeal, filed in the year 2014, was disposed of by the Rent Control Appellate Authority on 27.01.2017. A perusal of the order, of the Rent Control Appellate Authority, would disclose that there are 11 paragraphs, wherein paragraphs 1 to 5 are extraction of pleadings and grounds of appeal; paragraph Nos. 6, 7 and 8 are with respect to written arguments filed by the tenant; perusal of record; and points for consideration; and, at paragraphs 9 to 11, it was concluded as follows: