VICTORY PHOTO EMPORIUM Vs. CHANDRA PRAKASH SETHIA

JUDGEMENT

(1.) This Civil Revision Petition is filed under Section 22 of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 (for short 'the Act'), challenging the order dt.15.03.2018 of Additional Chief Judge, City Small Causes Court, Hyderabad in Rent Appeal No.136/2015, confirming the order dt.30.06.2015 in R.C.No.162 of 2012 on the file of Principal Rent Controller, City Small Causes Court, Secunderabad.

(2.) The petitioners herein are respondents in R.C.No.162 of 2012 on the file of Principal Rent Controller, City Small Causes Court, Secunderabad.

(3.) The respondent filed the said R.C. for eviction of the petitioner from the schedule property which is a commercial premises under lease to petitioners.