MADGAL SRIHARI Vs. BANDARI KRISHNA

JUDGEMENT

(1.) Heard Sri M. Radha Krishna, learned counsel for the revision petitioner and Sri Aadesh Varma, learned counsel for the respondents.

(2.) Challenging the propriety of the order dtd. 10/2/2020 in R.C.A.No.23 of 2019 on the file of the Chief Judge, Small Causes Court, Hyderabad, this revision is preferred.

(3.) Brief facts of the case are that the revision petitioner filed R.C.No.358 of 2013 on the file of the I Additional Rent Controller, Hyderabad with a prayer to evict the respondents from the schedule property bearing No. 17/4/160 comprising of one mulgi, tin shed, courtyard situated at Yakutpura, Hyderabad.