GOPAL Vs. HYDERABAD SECUNDERABAD NAI SEN SAMAJ

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') challenging the order dt.19.11.2018 in R.A.No.22 of 2016 of the Additional Chief Judge, City Small Causes Court, Hyderabad confirming the order dt.30.11.2015 in RC.No.111 of 2012 of the I Additional Rent Controller, City Small Causes Court, Hyderabad.

(2.) Petitioner herein is the tenant of the respondent.

(3.) The respondent filed the said RC for eviction of the petitioner from the subject premises, which is a non-residential premises, on the ground of willful default in payment of monthly rent from December, 2010 to March, 2012 and also for bonafide requirement to start social activity, such as medical clinic, tailoring camp for ladies and other activities for the welfare of the respondent's samaj.