KOTHA VISWANATHAM Vs. SURU RAMA RAO AND ANOTHER

JUDGEMENT

(1.) Petitioner is the landlord and opposite party 1 is the tenant. Eviction was sought for on two grounds :

(2.) Mr. Murty raised three contentions:-

(3.) After having heard Mr. Murty we are not very much impressed with the last contention. The finding of the A. D. M. (J) that the tenant was not a wilful defaulter must accordingly be taken to have been finally decided and it is no longer open to be agitated.