M.SURENDER Vs. MOHAMMED HASAN BAGAN

JUDGEMENT

(1.) This Revision is filed under Section 22 of the Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960 challenging the order dt.06.01.2020 in R.C.A.No.77 of 2018 of the Additional Chief Judge, City Small Causes Court, Hyderabad confirming the order dt.17.07.2018 in of the Principal Rent Controller, City Small Causes Court, Secunderabad.

(2.) R.C.No.47 of 2017 was filed by the respondents against the petitioner contending that they are the absolute owners of the RC schedule property having purchased it under registered sale deed dt.17.11.2016; that the petitioner is the tenant paying monthly rent of Rs.1,700/-; there was attornment of tenancy by the petitioner to the respondents pursuant to the letter dt.12.12.2016 addressed by the vendors of the respondents to the petitioner with effect from November, 2016; the respondents also sent letter dt.28.03.2017 requesting the petitioner to pay monthly rents; but the petitioner failed and neglected to pay rents and even gave a reply on 19.05.2017 with false allegations.

(3.) They contended that the petitioner committed willful default in payment of rents from 01.04.2017 to 30.11.2017 amounting to Rs.13,600/-.