CHENNAWAR AND COMPANY Vs. R MADHUSUDAN RAO

JUDGEMENT

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

(2.) This is a revision filed by the tenants questioning the orders of eviction passed against them by the two Courts below concurrently under the provisions of the A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960 (in short 'the Act').

(3.) The respondent/landlord is an advocate practising in City Civil Court at Secunderabad. The suit premises is a non-residential building wherein the petitioners are carrying on wholesale business in textiles. The premises consists of two rooms, one on the ground floor and the other on the first floor, located in a busy commercial area known as Tobacco Bazaar in Secunderabad. The rent payable is Rs.400.00 per month. The respondent/land-lord filed the eviction petition on the sole ground that he requires the suit premises for his personal use, that is, for the purpose of carrying on his profession. It is his case that presently he is running his office in a rented premises in R.P. Road, Secunderabad, which is very small, congested and wholly insufficient for running his office. The said rented premises consists of a single room on the mezzanine floor measuring 9 1/2 x 14 1/2 feet. There is hardly any space available to keep his library and other office furniture and thereby he and his clients are put to lot of inconvenience and hardship. Further his landlady has been pressing him for abnormal increase of the rent or in the alternative to vacate the same. Hence he bona fide requires the suit premises for his own occupation.