K. CHANDRAKANT NAVARATAN Vs. SHARADA BAI

JUDGEMENT

(1.) THESE revision petitions are filed aggrieved by the order of the Chief Judge, City Small Causes Court, dated 29.4.1997 passed in R.A. Nos. 27 of 1994 and 28 of 1994.

(2.) BRIEF facts of the case are that the petitioner herein is the tenant of the house bearing No. 21-2-131/8 and 21-2-131/7, situate at Charminar, Hyderabad. Against the order passed by the II Additional Rent Controller, Hyderabad in R.C. Nos. 1030 of 1987 and 1031 of 1987 an appeal was preferred by the landlady. On appeal, the appellate judge allowed the appeal holding that the order passed by the Rent Controller, Hyderabad permitting the respondent/tenant to deposit the rents is not sustainable under law as there was agreement between the parties to enhance the rent at the rate of Rs. 1,200/- per month from 1.9.1987. Against the order of the appellate Judge, the present revision is filed by the petitioner/tenant stating that he never agreed for enhancement of rent at the rate of Rs. 1,200/- per month from 1.9.1987.

(3.) IN view of the above, I am of the opinion that there is no illegality in the orders passed by the appellate Judge and no interference is warranted.