AHMAD HUSSAIN Vs. GHOUSIA BEGUM

JUDGEMENT

(1.) As the parties, subject-matter and the issues involved in these two revisions arc one and the same, these two revisions are being disposed of by this common order.

(2.) C.R.P.No.119 of 1997 arises out of R.A.No.241 of 1994 in R.C.No.94 of 1984. C.R.P.No.121 of 1997 arises out of R.A.No.240 of 1994 in R.C.No,710 of 1988. During the pendency of the appeals RANos.240 of 1994 and 241 of 1994, the first respondent-tenant died and his legal representatives were impleaded as Respondents 1 to 5 in the Rent Appeals before the lower appellate Court. For the sake of convenience, the parties are referred to as Landlady and tenant.

(3.) The landlady filed R.C.No.94 of 1984 on the file of the I Additional Rent Controller, Hyderabad seeking eviction of the tenant on the ground of wilful default in payment of rents for the months of July, 193 2/02/1984 and also on the ground of subletting the suit mulgies to RespondentNos.2 to 4 in R.C.No.94 of 1984. During the pendency of R.C.No.94 of 1984, as the landlady required the suit premises for establishing a general stores, filed R.C.No.710 of 1988 against the tenant on the ground of bona fide personal requirement.