MIR MEHDI ALI Vs. RAZIA BEGUM

JUDGEMENT

(1.) This Civil Revision Petition is filed under Section 22 of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 (for short, 'the Act') challenging the order dt.26.08.2015 passed in Rent Appeal No.255 of 2011 on the file of the Chief Judge, City Small Causes Court, Hyderabad confirming the order dt.11.10.2011 passed in Rent Case No.328 of 2006 on the file of the IV Additional Rent Controller, Hyderabad.

(2.) The said R.C. was filed by the respondent against the petitioner for eviction of petitioner from the R.C. Schedule premises on the ground of willful default in payment of rents from December, 2005, and also on the ground of bona fide requirement of petitioner of the R.C. Schedule premises for the benefit of her husband and sons so that they can use it for their business.

(3.) According to respondent, she is the owner of the premises which had been let-out to petitioner in the year 1987 for nonresidential purpose of running light machine business, called 'New Famous Mechanical Works'; that the rent was Rs.400/- per month payable before 5th of the succeeding month, initially; that the rent was later enhanced and at the time of filing of the eviction petition in 2006, it was Rs.1500/- per month; that petitioner was very irregular in payment of rents, and always defaulted in payment of rents and only on repeated requests and demands, petitioner would pay the rents in petty instalments after accumulating the rents. She alleged that she got issued Ex.P.2 Legal Notice dt.16.05.2006 to petitioner demanding that petitioner vacate the R.C. Schedule premises within one (01) month on the ground of willful default and bona fide requirement, that the petitioner after received it did not comply with it, and so, the eviction petition was filed.