P.SHANTHA Vs. P. T. VIKRAM

JUDGEMENT

(1.) This Civil Revision Petition under Article 227 of the Constitution of India is directed to set aside the order, dtd. 30/11/2017, in R.A.No.151 of 2015, on the file of the Additional Chief Judge, City Small Causes Court, Hyderabad.

(2.) Heard the learned counsel for the petitioners and the learned counsel for the respondent. Perused the record.

(3.) Briefly noted, the facts are that the petitioners are the landlords and the respondents are tenants. The petitioners filed R.C.No.168 of 2014 under Sec. 10 (2) (i) of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 (for short "the Act") for eviction on the ground of willful default in payment of rent in respect of Mulgi No.7 (Rear Portion) in ground floor of the premises Nos.4/3/83 to 85, in the building known as Laxmana Business Centre admeasuring 255 square feet situated at Chandkhan Street, Old Bhoiguda, Secunderabad.