SYED MOINUDDIN Vs. KRISHNA CHANDRA BUNG

JUDGEMENT

(1.) This Civil Revision Petition is filed under Section 22 of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control, Act, 1960 challenging the order dt.17.02.2020 passed in Rent Appeal No.54 of 2018 on the file of the Chief Judge, City Small Causes Court, Hyderabad, confirming the order dt.05.06.2018 passed in Rent Case No.35 of 2016 on the file of Additional Rent Controller, City Small Causes Court, Hyderabad ( for short 'the Rent Contrller').

(2.) The petitioner in the Revision is tenant of respondents / landlords.

(3.) The subject property is premises bearing Door No.2-2-61/B, Pan Bazar, Secunderabad, and it was let out by respondents to petitioner for non-residential purpose.