MOHAMMED NAZEER Vs. S.R.DIVAKAR BABU

JUDGEMENT

(1.) This Revision is filed under Section 22 of the A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960 (for short 'the Act') challenging the order dt.03-06-2019 in R.C.A.No.17 of 2018 of the Chief Judge, City Small Causes Court, Hyderabad confirming the order dt.22-12-2017 in R.C.No.39 of 2014 of the III Rent Controller, City Small Causes Court, Hyderabad.

(2.) Petitioner herein is tenant of the respondent which is in premises No.8-2-601/G/1/A at Road No.11 of Banjara hills, Hyderabad.

(3.) The respondent filed the eviction petition R.C.No.39 of 2014 seeking eviction of the petitioner alleging that respondent is the absolute owner of the said premises having acquired it from his mother by virtue of inheritance; that he let it out to the petitioner for running a tailoring business; that petitioner is paying rent of Rs.3,000/- p.m. from January, 2013 onwards; that tenancy is oral and is from month to month; that respondent had let out the entire house to the tenants and is residing at Dilsukhnagar, Hyderabad in a rented house for the education of his children, but their education is now completed. He contended that he is doing business at Dilsukhnagar, Hyderabad and his wife is also a tailor. He stated that it is bona fidely required the RC schedule property for personal occupation and also for carrying business by his wife.