P RAMACHANDER RAO Vs. K DAYANAND

JUDGEMENT

(1.) Heard the learned Counsel on both sides.

(2.) This is a revision petition filed under Section 22 of the Andhra Pradesh Buildings (Lease, Rent & Eviction) Control Act, 1960 by the land-lord questioning the concurrent orders of the two Courts below dismissing the eviction petition filed by him.

(3.) The eviction petition was filed on several grounds, namely (1) wilful default in payment of rent, (2) the tenant has committed acts of waste, (3) the tenant has committed nuisance by installing and running a lathe machine in the building, (4) that the premises is required bona fide for the purpose of his son's business of running a tailoring shop.