MOHAMMED KHAJA TAIYABULLAH Vs. MOHAMMED NAWAZ

JUDGEMENT

(1.) This Revision is filed under Section 22 of the Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960 (for short, 'the Act') challenging the order dt.31.12.2019 in R.C.A.No.105 of 2019 of the Additional Chief Judge, City Small Causes Court, Hyderabad (for short 'Appellate authority') confirming the order dt.06.06.2019 in R.C.No.17 of 2018 passed by the Additional Rent Controller, City Small Causes Court, Secunderabad (for short, 'the Rent Controller').

(2.) The respondent filed the R.C. under Section 10(2) of the Act alleging that he is the absolute owner and possessor of the western side portion of the house property bearing Municipal No.6-1-171/9 and 10 forming part of Survey Nos.30/213, 30/214 and 30/215 admeasuring 70 sq. yards situated at Padmaraonagar, Secunderabad having purchased it under a registered sale deed dt.04.05.2018 from Smt.Aziza Arjumand and three others.

(3.) The respondent contended that the petitioner is the tenant of the RC schedule property from the previous owners before the purchase by the respondent on a monthly rent of Rs.3,000/-; that after purchase of the property by the respondent, though he informed the same to the petitioner, the petitioner never paid rents and there is default in payment of rents from July, 2018 which amounts to willful default.