C YADAIH Vs. PUSHPAMMA

JUDGEMENT

(1.) This civil revision petition is directed against the judgment dtd. 19/1/2016 in R.C.A.No.1 of 2013, on the file of the Senior Civil Judge, Sangareddy, whereunder the said appeal filed by the respondent herein/landlady, was allowed, setting aside judgment dtd. 5/11/2012 passed by the learned Principal Junior Civil Judge, Sangareddy in R.C.C.No.03 of 2007, dismissing the case filed by the respondent herein/landlady seeking payment of arrears of rents and for eviction of the petitioner herein/tenant from the premises in question.

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

(3.) The respondent herein, who is landlady, filed R.C.C.No.3 of 2007 against the petitioner herein, who is tenant, for eviction and delivery of vacant possession and also to pay arrears of rent of Rs.24,000.00. The petitioner herein filed counter and resisted the claim of the respondent.