OMPRAKASH MALATKAR Vs. KISHAN BAI PORWAL

JUDGEMENT

(1.) This revision is filed challenging the order dated 05.02.2018 in R.A.No.103 of 2016 passed by the Additional Chief Judge, City Small Causes Court, Hyderabad, confirming the order dated 21.01.2016 in R.C.No.56 of 2014 passed by the I Additional Rent controller FAC Principal Rent Controller, Hyderabad.

(2.) The parties herein are referred to as tenant and landlady.

(3.) The petition in R.C.No.56 of 2014 was filed by the landlady under Section 4(1) of the A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960, for enhancement of rent from Rs.2,700/- to Rs.12,500/- thereby fixing fair rent and progressive enhancement of 20% every two years on the existing rent of the shop bearing municipal Nos.22-5-275 and 22-5-275/1 admeasuring 250 sq. feet situated at Kalikaman, Hyderabad (hereinafter referred to as tenanted property). The RC was allowed by fixing fair rent at Rs.5,000/- per month i.e. 250 sq. feet x Rs.20/- = Rs.5,000/-, from the date of petition and further directed the enhancement of rent at 10% on the existing rent every two years. Aggrieved thereby, the tenant preferred an appeal in R.A.No.103 of 2016, which was dismissed confirming the order passed in R.C.No.56 of 2014.