MOHD. QUASIM Vs. P. VIJAY PRAKASH

JUDGEMENT

(1.) This Civil Revision Petition is filed under Section 22 of the Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960 (for short, 'the Act') challenging the order dt.30.12.2019 passed in R.C.A.No.50 of 2019 of the I Additional Chief Judge, City Small Causes Court, Hyderabad ( for short 'the Appellate authority'), confirming the order dt.21.01.2019 passed in R.C.No.188 of 2016 of the I Additional Rent Controller, City Small Causes Court, Hyderabad ( for short 'the Rent Controller').

(2.) The respondents herein filed the said R.C.No.188 of 2016 under Section 10(2)(i) and Section 10(3)(b)(iii) of the above Act with the following averments :

(3.) The 1st respondent is the absolute owner and possessor of portion of the property bearing Municipal No.5-5-212/5/8 consisting of a tinshed, one room and open yard situate at Patelnagar, Nampally, Hyderabad (referred to as 'A' Schedule Property) having acquired it under a registered Partition Deed dt.24.09.2006 vide Document No.1959/2006; the 2nd respondent is absolute owner and possessor of another portion of the property bearing Municipal No.5-5-212/5/8 comprising land admeasuring 170.56 Sq.Yds consisting of tin-shed, one room and open yard situate at Patelnagar, Nampally, Hyderabad (referred to as 'B' Schedule Property) having also acquired the same under the above referred Partition Deed.