K. ROJARANI Vs. LALITHA MACHERLA

JUDGEMENT

(1.) The petitioners in C.R.P.Nos.1937 and 1969 of 2017 are the wife and husband respectively who are the tenants, whereas, the petitioner in C.R.P.Nos.3029 & 3030 of 2017 is the landlady. All these four civil revision petitions are filed under Sec. 22 of A.P. Buildings (Lease, Rent & Eviction) Control Act, 1960 (for short 'Act'), arising out of a common issue, as such it is just and expedient to decide all revision petitions by common order.

(2.) The facts in C.R.P.Nos.1937 and 1969 of 2017 are dealt with for better appreciation of the case. C.R.P.Nos.1937 & 1969 of 2017 are filed aggrieved by the orders in R.A.No.174 & 175 of 2016 dtd. 29/11/2016 passed by the Additional Chief Judge, City Small Causes Court at Hyderabad, which, in-turn were preferred against the order in R.C.No.170 & 169 of 2014 dtd. 29/7/2016 on the file of Principal Rent Controller, Secunderabad.

(3.) For convenience sake, the petitioners in C.R.P.Nos.1937 and 1969 of 2017 who are the wife and husband respectively will be referred as 'tenants' and the respondent in C.R.P.Nos.3029 & 3030 of 2017 will hereinafter be referred as 'landlady'.