KOLHAPURI CHAPPEL HOUSE Vs. SHAMSA NAUSHAD ALI

JUDGEMENT

(1.) Heard counsel for petitioner and the counsel for respondent.

(2.) This Revision is filed under Section 22 of the A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960 challenging the order dt.07.03.2018 in R.A.No.164 of 2015 of the Additional Chief Judge, City Small Causes Court, Hyderabad confirming the order dt.21.07.2015 in RC.No.150 of 2010 of the Principal Rent Controller, City Small Causes Court, Hyderabad.

(3.) The said RC was filed by the respondent against the petitioner for willful default in payment of rent from June, 2009 to March, 2010 and also for malafide denial of title by the petitioner.