B NARSING RAO Vs. PARVATBI BAI

JUDGEMENT

(1.) This revision by the defendant is directed against the order of the learned 3rd Assistant Judge, City Civil Court, Hyderabad dated 27th Aug., 1976 in O.S. No. 733 of 1970.

(2.) The suit giving rise to the above revision was filed by the respondent seeking a declaration that she is the absolute owner of the suit premises bearing old No. 177 Block No. 7, Ward-l) New No 15-7-279, new changed to 15-7-279/ situated at Mohalla Chilly Naseer Jung. Muslim Jung Bridge, Hyderabad, consisting of land ad measuring 211 sq. yards with tin shed over it and seeking eviction of the defendant from the said premises and delivery of Vacant possession and recovery of Rs. 1,320.00 being the arrears of rent from 1st Oct., 1968 to 1st July, 1970 and for future rent from 1st Aug., 1970 till delivery of vacant possession.

(3.) I.A. No. 908 of 1974 as filed by the defendant requesting the Court to permit him to amend the written statement on 6th July, 1974. The written statement was amended and filed on 9th July, 1974. The stand taken by the defendant in the written statement is that the proper forum for the relief sought for is the Court of Rent Controller and therefore the Civil Court has no jurisdiction to try this suit.