AFZAL BEE Vs. P SHANTAMMA

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.18.09.2018 in R.A.No.152 of 2016 of the Additional Chief Judge, City Small Causes Court, Hyderabad, who partly allowed the said appeal but confirmed the eviction order dt.02.06.2016 in R.C.No.94 of 2014 of the Principal Rent Controller, City Small Causes Court, Secunderabad.

(2.) Petitioner herein is the tenant of the respondent. RC.No.94 of 2014

(3.) Respondent filed the said RC.No.94 of 2014 under Section 10(3)(a)(i) of the Act to direct the petitioner to vacate and handover vacant possession of residential premises bearing Municipal No.11-3-625/1 of Ashoknagar, Secunderabad belonging to the respondent.