NAVEEN KAMAL JOHAR Vs. MADANLAL AGARWAL

JUDGEMENT

(1.) This civil revision petition is filed by the petitioner herein/tenant under Section 22 of the A.P Building (Lease, Rent and Eviction) Control Act, 1964 (for short "the Act"), aggrieved by the judgment dated 20.10.2017, passed in R.A.No.51 of 2015 by the learned Additional Chief Judge, City Small Causes Court, Hyderabad, whereby, R.A.No.51 of 2015, filed by the petitioner herein/tenant against the orders dated 30.01.2015 passed in R.C.No.410 of 2011, by the III Additional Rent Controller, Hyderabad, was dismissed, confirming the orders passed in R.C.No.410 of 2011 filed by the respondent herein/landlord.

(2.) The revision petitioner herein is the tenant and the respondent herein is the landlord. For the sake of convenience, hereinafter, the parties are referred to as petitioner/tenant and the respondent/landlord.

(3.) Heard Sri R.A.Achuthanand, learned counsel for the petitioner/tenant, Sri Ashok Kumar Agarwal, learned counsel for the respondent/landlord and perused the record.