MOTAMARRI SURYA KAMESWARA RAO Vs. NAMBURU SATYANARAYANAMMA DIED

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 land-lady on the following grounds:

(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 land-lady died and her legal representatives have been brought on record.