M S KAMESWARA RAO Vs. N SATYANARAYANAMMA

JUDGEMENT

(1.) This is a tenant's revision against the orders of eviction concurrently passed against him by the Rent Controller and the appellate authority under the provisions of Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960, (for short 'the Act'). The petition for eviction was filed by the landlady on the following grounds: (1) bona fide requirement; (2) that the tenant has secured alternative accommodation and ceased to occupy the building for a continuous period of four months; (3) that the tenant used the building for the purpose other than that for which it was leased; (4) wilful default in payment of rents;

(2.) The Rent Controller ordered eviction upholding the first three grounds and rejected the last ground.

(3.) On appeal, the appellate authority confirmed the order of eviction on all the three grounds which found favour with the Rent Controller. It may be mentioned that during the pendency of the appeal before the appellate authority the landlady died and her legal representatives have been brought on record.