MANDANLAL AGARWAL Vs. MOHD. AZIZ

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioner/landlord aggrieved by the order dtd. 21/11/2017 passed in R.A.No.76 of 2014 by the Chief Judge, City Small Causes Court, Hyderabad, wherein the appellant therein challenged the order in R.C.No.127 of 2006 passed by the Principal Rent Controller, Hyderabad.

(2.) For the sake of convenience, the parties herein are referred to as landlord and tenant respectively.

(3.) R.C.No.127 of 2006 was filed by the landlord for eviction of tenant from the petition schedule property and the said petition was dismissed on the ground that the age of building is only 8 years. Thus, the Rent Controller had no jurisdiction to entertain the petition and the same was upheld by the appellate Court. Aggrieved by the same, this revision is filed.