B RAGHAVA RAO Vs. GOVINDRAM S BABANI

JUDGEMENT

(1.) This Revision is filed assailing the order dt.13-08-2018 in I.A.No.1735 of 2017 in O.S.No.863 of 2017 of the IX Additional Chief Judge, City Civil Court at Hyderabad.

(2.) The petitioner is defendant in the said suit.

(3.) The respondent/plaintiff filed the suit alleging that petitioner is his tenant in respect of ground floor (7 shutters) comprising 600 sq. fts at Ameerpet, Hyderabad; that there was an unregistered lease deed executed on 01-10-2017 by petitioner in his favour fixing monthly rent of Rs.44,500/- from 01-03-2007; the tenancy was initially for 11 months, but could be extended at the option of respondent on condition of enhancement of 10% for every 11 months; that in August, 2014, the respondent was not inclined to continue the lease and requested the petitioner to vacate and hand over vacant and peaceful possession of the suit schedule property, but the petitioner requested for grant of time and ultimately on 23-06-2017, the respondent issued a legal notice terminating the tenancy.