SHASHI RAJ Vs. DURGA BAI

JUDGEMENT

(1.) These four Civil Revision Petitions arise under Section 22 of the A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960 (for brevity "the Act") between the same parties and so, they are being disposed of by this common order.

(2.) The respondent herein had filed O.S.No.1503 of 1996 before the I Senior Civil Judge, City Civil Court, Hyderabad, for declaration of her title, recovery of possession, recovery of Rs.5,000/- per month towards compensation from 18.01.1996 till the date of delivery of possession and also for perpetual injunction in respect of the house property bearing Municipal Door No.14-4-95, admeasuring 113 square yards, situated at Multanipura, Hyderabad, against Rajeshwar Prasad, the husband of petitioner No.1 and others.

(3.) Pending the said suit, the husband of petitioner No.1 died and petitioner Nos.1 to 6 were impleaded as his legal representatives.