SATTI KRISHNA REDDY Vs. NALLAMILLI VENKATA REDDY

JUDGEMENT

(1.) This is a revision petition under Section 22 of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960. The Petitioner is the tenant-1st respondent in O.P.No. 29/1969 on the file of the Rent Controller, Tadepalligudem. The landlord-respondent herein purchased the premises consisting of some shops which have been previously let out on 20-6-1969 from Smt. Narayani Bai and Binni Bai. The 1st respondent was a tenant prior to his purchase in respect of a portion of the building while the petitioner also was a tenant in respect of a portion of the building. After purchase of the building, two months thereafter the respondent-landlord had under EX. A-3 obtained an assignment of the arrears of rent due from the tenant for a period of 10 months.

(2.) The landlord had filed a petition for eviction on four grounds: (i) wilful default in payment of rent by the tenant, (ii) sub-letting of the premises to the IInd respondent in the O.P. without written consent of the landlord, (iii) personal requirement of the petitioner and (iv) the acts of waste committed by the tenant.

(3.) Both Rent Controller and the Appellate Authority had held against the landlord with regard to the alleged sub-letting to the 2nd respondent and also the alleged acts of waste by the tenant. Both authorities however found in favour of the landlord and ordered eviction of the tenant firstly on the ground of wilful default in payment of rent and secondly on the ground of bonafide requirement for personal occupation by the landlord.