G.C.JEET Vs. HOTEL PALACE

JUDGEMENT

(1.) These two Civil Revision Petitions arise under Section 22 of the Andhra Pradesh (Buildings, Lease, Rent and Eviction Control) Act, 1960.

(2.) The respondent in both these Civil Revision Petitions is a Firm which is the landlord, while the petitioners are its tenants in respect of two nonresidential premises bearing Municipal Nos.5-4-455/2 and 5-5-455/4 and 5 situate at Nampally Station Road, Hyderabad.

(3.) Since the ground in the eviction petitions filed by the respondent against the respective petitioners is one and the same, the Civil Revision Petitions are being disposed of by this common order.