A APPA RAO Vs. ESWARAMMA

JUDGEMENT

(1.) This is a tenant's revision under Section 22 of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960. hereinafter called the Act.

(2.) The landlady Eshwaramma is the owner of three buildings. Herhusband is in occupation of one building doing brass ware business. Her second son is in occupation of another running a Bakery. The third building is rented out to the petitioner, who was running a Hotel from 1959. The tenant was also residing in the premises.

(3.) The landlady filed a petition for eviction in 1979 on two grounds,(1) that the building was let out for a non-residential purpose, but the tenant was residing in the premises and thereby used the premises contrary to the agreement and (2) that the building is required by her first son who proposes to commence a new business.