METUKU JANARDHAN Vs. CHIDRA UMA MAHESWAR RAO

JUDGEMENT

(1.) The petitioner filed these two Revision Petitions aggrieved by the common order dtd. 9/11/2020 passed in RCA Nos.3 and 4 of 2017 on the file of the learned Rent Controller Appellate Authority, Warangal, whereby the appellate Court confirmed the common order dtd. 20/11/2017 passed in RCC Nos.6 and 7 of 2010 on the file of the learned Rent Controller, Warangal.

(2.) The petitioner herein is the tenant and the respondent herein is the landlord in both the revisions.

(3.) Mr.Chidara Uma Maheswar Rao-landlord filed RCC Nos.6 and 7 of 2010 against Methuku Janardhan-tenant under Sec. 10 of A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960 (for short, 'the Act of 1960') seeking eviction of the petition schedule property.