KHURSHEED SULTANA Vs. MIR ASHIF ALI

JUDGEMENT

(1.) THIS batch of revisions is concerned with the correctness of the common judgment of lower appellate Court on the eviction petitions filed by the landlords and the petitions under Section 9 filed by the tenants. These cases covered two different tenants but the same landlords. Both the tenants had filed Section 9 petitions under the A. P. Buildings (Lease, Rent and Eviction) Control Act (for short 'the Act' ).

(2.) FOR the sake of convenience the parties are referred to as 'landlords' and though there are two tenants of two portions, collectively, they are referred to as 'tenants ' as facts in respect of both matters are similar. The exhibit numbers, referred to hereinafter, are exhibits marked in R. C. No. 698 of 1999, which is one of the eviction petitions under consideration filed by the landlords herein against Mir Yousuf .

(3.) IN the eviction petitions, the landlords raised a ground of wilful default in payment of rents from January, 1999 to November, 1999 as well as bona fide requirement of the tenanted premises on the ground that the landlords are carrying on business in a rented premises, and they need to shift the said business to the petition schedule premises.