DEEPAK MANGLANI Vs. MOHAMMED SADIQ

JUDGEMENT

(1.) These two Civil Revision Petitions are filed under Section 22 of AP Buildings (Lease, Rent and Eviction) Control Act, 1960 ( for short ' the Act'), challenging the Orders dt.04.12.2017 in R.A. No. 70 of 2016 and I.A. No. 141 of 2017 in R.A. No. 70 of 2016 passed by Additional Chief Judge, City Small Causes Court, Hyderabad.

(2.) Dissatisfied with the quantum of fair rent fixed by the Rent Controller in R.A. No. 70 of 2016, CRP No. 326 of 2018 is filed. During pendency of the appeal in R.A. No. 70 of 2016, the respondent herein/landlord filed I.A. No. 141 of 2017 under Order 41 Rule 27 of CPC read with Rule 11 of the Rules framed under the Act, to receive the additional evidence in the appeal.

(3.) Both R.A. No. 70 of 2016 and I.A. No. 141 of 2017 in R.A. No. 70 of 2016 were heard and passed two separate orders, which are now under challenge in these revisions.