SHAFEEQUN BEGUM Vs. LAXMI NARAYAN RATHI

JUDGEMENT

(1.) The present Civil Revision Petition has been directed against order dtd. 13/8/2015 in R.A.No.250 of 2014 on the file of Additional Chief Judge, City Small Causes Court, Hyderabad (hereinafter referred to as 'appellate Court'), therein and thereby, the order dtd. 17/10/2014 in R.C.No.363 of 2013 on the file of the II Additional Rent Controller, City Small Causes Court, Hyderabad (hereinafter referred to as 'rent controller'), was confirmed.

(2.) The rent controller in R.C.No.363 of 2013 has fixed fair rent of Rs.3,600.00 per month by enhancing the rent from Rs.1,100.00 per month and also awarded periodical enhancement 10% for every two years on the fair rent fixed for the scheduled premises therein. Aggrieved by the same, the tenant preferred appeal in R.A.No.250 of 2014 and the appellate Court dismissed the appeal. Aggrieved by the said dismissal, the present revision is preferred by the tenant.

(3.) Revision petitioner herein is the tenant and the respondents herein are landlords. During the pendency of the present revision, respondent No.1 herein expired and his legal representatives are brought on record as respondent Nos.3 and 4. For the sake of convenience, hereinafter parties are referred to as landlord and tenant.