SHAIK MOHAMMED Vs. MOHAMMAD MAHMOOD ALI

JUDGEMENT

(1.) This Revision petition is directed against the judgment and decree dated 8-6-1995 passed in R.A.No.214 of 1993 on the file of the Additional Chief Judge, City Small Causes Court, Hyderabad.

(2.) By an order passed in R.C.No. 207 of 1988 on 29-4-1993, the learned III Additional Rent Controller Hyderabad (for short, the learned Rent Controller) permitted the tenant (Respondent in this C.R.P.) to deposit the rent due in respect of the suit premises bearing D.No.11-4-402, Bazar Ghat, Hyderabad, under Section 9(1) of the A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960 (for short 'the Rent Act'). For the sake of convenience, the petitioner in the present C.R.P. shall be referred to as the landlord and. the respondent shall be referred to as the tenant.

(3.) The tenant's case is that the landlord did not furnish his address to enable him to pay the rent from month to month in spite of repeated requests. He claims to be the tenant of the suit premises for over twenty five years. The original owner of the suit premises was Mohd. Kaleemuddin, a resident of Amgad Chittampally, Rangareddy district. He was paid Rs. 45/- per month as the rent. The original owner never passed any receipts for the rents which were collected by him personally.