MALIK ASTHER ZABETH Vs. RAM PRAKASH AGARWAL

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India challenging the order dt.03.02.2020 passed in Interlocutory Application No.4 of 2020 in R.C.No.189 of 2014 on the file of II Additional Rent Controller, City Small Causes Court, Hyderabad.

(2.) The petitioner herein is a third-party to R.C.No.189 of 2014 which was filed by the 1st respondent herein against respondent nos.2 and 3 under Section 4 of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 for fixation of fair rent.

(3.) The 2nd respondent, according to 1st respondent, who filed the R.C. is a partnership Firm and the 3rd respondent is one of its partners.