YOGESH ELECTRONICS Vs. DAKSHIN BHARAT HINDI PRACHAR SABHA

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 05.10.2017, passed in R.A.No.37 of 2017 by the learned Additional Chief Judge, City Small Causes Court, Hyderabad, whereby, R.A.No.37 of 2017, filed by the petitioner herein/tenant against the orders dated 27.12.2016 passed in R.C.No.185 of 2009, by the IV Additional Rent Controller, Hyderabad, was dismissed, confirming the orders passed in R.C.No.185 of 2009 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 J.Venkatram Narsimha Reddy, learned counsel for the respondent/landlord and perused the record.