P RAJAIAH Vs. VEERA SHAIVA VIDYAVARDHAK SANGH YADGIR

JUDGEMENT

(1.) This revision is filed by the tenant questioning the orders of the Addl. Chief Judge, City Small Causes Court, Hyderabad dt. 4-10-1996 in R.A.No. 66/94 which was filed questioning the order of the I Addl. Rent Controller, Hyderabad, dt. 1-12-1994 in R.C.No. 233/86 filed by the landlord.

(2.) The respondent herein had filed R.CNo. 233 /86 against the tenant who is the present petitioner for eviction on the ground of wilful default in payment of rent for the specific period and also wilful default in payment of the property tax due to be paid to the Municipality as per the rental agreement executed between the parties. The learned Rent Controller allowed the eviction petition by orders dt. 1-2-1994 having come to the conclusion that the tenant has committed wilful default in payment of rent and also wilful default in payment of the property tax due to be paid to the Municipality; whereupon the tenant filed R.A.No. 66 of 1994 before the Addl. Chief Judge, City Small Causes Court, Hyderabad, and the appellate authority came to the conclusion mat there was no wilful default insofar as the payment of rent is concerned and that there is, however, wilful default in payment of the property tax due to the Municipality as per the rental agreement between the parties. On that ground the appeal was dismissed confirming the orders of eviction. Questioning the same, the present revision is filed by the tenant.

(3.) Heard both the Counsel.