N MOTILAL Vs. FAISAL BIN ALI

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') by the petitioners challenging the order dt.30.04.2019 in R.A. No.5 of 2014 of the Chief Judge, City Small Causes Court, Hyderabad, confirming the order dt.04.11.2013 in R.C. No.373 of 2009 passed by the III Additional Rent Controller, Hyderabad (for short 'the Rent Controller').

(2.) Petitioners herein are tenants of respondents.

(3.) The respondents filed the said R.C. No.373 of 2009 under Section 4(1) of the Act for fixation of fair rent of the R.C. schedule property which is a shop (No.L-2) bearing Municipal No.4-1-938/39 admeasuring 390 square feet situated at New Marketing Complex, Tilak Road, Abids, Hyderabad.