D HANUMAYYA Vs. G RADHAKRISHNA MURIHY

JUDGEMENT

(1.) This petition is to review an order passed by C. Sriramulu J.,(since retired on 16-10-1987) in rent revision case on October 15, 1987.

(2.) The review petitioners are the tenants who preferred revision against the eviction order passed by the Rent Court which was confirmed on appeal.

(3.) The respondent landlord had preferred an eviction petition on twin grounds of default in payment of rent and bona fide requirement of the premises for a business to be commenced. The rent Court ordered eviction on both the grounds. On apptal, however, wilful default in payment of rent was not upheld but on the ground of bonafide requirement, eviction was confirmed. The tenants' revision in this Court was dismissed on the ground that no interference is warranted against the concurrent finding of the two Courts below.