ZAIBUNNISA Vs. F. M. G. SAYEED

JUDGEMENT

(1.) This Revision is preferred under Section 22 of the Telangana State Buildings (Lease, Rent and Eviction) Control Act, 1960 challenging the order dt.27.07.2020 in RCA.No.106 of 2019 of Additional Chief Judge, City Small Causes Court, Hyderabad, confirming the order dt.10.06.2019 in RC.No.305 of 2013 on the file of the IV Additional Rent Controller, Hyderabad.

(2.) Petitioners are admittedly tenants of the respondents and the 1st petitioner is no more.

(3.) The respondents filed RC.No.305 of 2013 on the file of the IV Additional Rent Controller, Hyderabad, for eviction of both the petitioners in respect of the RC Schedule premises being a part of the building with Municipal No.4-6-80 and 145 situated at Essamiya Bazar, Hyderabad, consisting of 7 rooms, one hall, Verandah, Court yard, WC and bath.