MOHD OSMAN Vs. D SHAKUNTALA BAIDIED

JUDGEMENT

(1.) These two Revisions arise under the A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960 (for short "the Act") between the same parties, and therefore they are being disposed of by this common order.

(2.) In fact both these Revisions arise out of the same R.C.No.52 of 2012 in respect of the same premises.

(3.) Petitioner in both the Revisions is the tenant of the premises bearing No.2-1-180 and 2-1-282 in General Bazar, Secunderabad owned by 1st respondent. Pending the RC, the 1st respondent died and the 2nd respondent was impleaded as her legal representative.