USTAD NASAR KHULAQSHI Vs. K. ALI KHAN

JUDGEMENT

(1.) This revision is filed challenging the order dated 09.01.2018 in R.A.No.238 of 2015 passed by the Additional Chief Judge, City Small Causes Court, Hyderabad whereunder the order passed by the IV Additional Rent Controller, Hyderabad in R.C.No.144 of 2008 dated 29.12.2014 was set aside.

(2.) The respondent No.1 herein is the petitioner/landlord in R.C.No.144 of 2008 on the file of the IV Additional Rent Controller, Hyderabad, filed for eviction of the revision petitioner (respondent No.2) and respondent No.5 herein (respondent No.1). The parties are referred to as arrayed in R.C.No.144 of 2008.

(3.) The facts of the case, in brief, are as under: