RAJ KUMAR VIG Vs. MAHENDRA KUMAR GANDHI

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.05.01.2021 passed in R.C.A.No.76 of 2019 on the file of Chief Judge, City Small Causes Court, at Hyderabad ( for short 'the Appellate Authority') confirming the order dt.13.03.2019 passed in R.C.No.342 of 2021 on the file of III Additional Rent Controller, at Hyderabad ( for short 'the Rent Controller') .

(2.) The petitioner in the Revision is tenant of respondent in respect of a mulgi bearing No.3-4-1067 admeasuring 325 Sq.ft. at Kachiguda Station Road, Hyderabad.

(3.) It is the contention of respondent / landlord that petitioner was inducted as a tenant of the said premises under a Lease Deed dt.01.09.1989, that the duration of the lease was 11 months, but even thereafter, the lease continued with enhancement of 25% for every three years, and the rent was exclusive of electricity, water and municipal taxes.