LAXMAN RAO Vs. RUKMANI BAI

JUDGEMENT

(1.) THIS is a revision petition in a civil suit. The learned third Judge, City Civil Court, by order dated 30th August 1950, held that issue in respect of eviction is hereby decided in favour of the plaintiff; and that she is entitled to have the defendant (revision petitioner) evicted. The revision is against this order. I have heard the arguments of the learned advocates of the parties and record my opinion below:

(2.) IT is admitted that the plaintiff's suit was filed on 31st Amardad 1355 F; and that the second amendment to paragraph 8 of the Hyderabad Rent Control Order, 1353 F, was effected by Notification No. 16 dated 19th Farwardhi 1357F published in Jarida Volume No. 1, page 1152 dated 1st Ardebehist 1357 F. The learned advocate for the revision petitioner argued that the second amendment to sub -para. (1) of para. 8 of the Rent Control Order runs as follows:

(3.) IN the result, though I am not very much pleased with it, this revision is allowed, the order under revision set aside and the opposite party (Plaintiff) is left to get an order from the Controller himself. The costs of this revision will be the costs in the suit.