PREM SAGAR Vs. GATTU VASANTH RAO

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.30.01.2019 passed in R.C.A.No.140 of 2017 on the file of the Additional Chief Judge, City Small Cases Court, Hyderabad, confirming the order dt.02.11.2017 passed in R.C.No.250 of 2014 on the file of III Additional Rent Controller, City Small Causes Court, Hyderabad.

(2.) The respondent filed the said R.C. for eviction of petitioner alleging that petitioner is his tenant, and that the petitioner had stopped payment of rent from December, 2011 and did not pay rents till July, 2014. He also contended that he served in the Defence Forces as a Colonel and retired from the Military Hospital, Secunderabad, and is also entitled to invoke Section 10-A and 10-B of the Act which permitted immediate grant of possession to him.

(3.) The petitioner filed a counter denying the allegation of default in payment of rent and also claimed that he was not aware of the nature of the job or position of the respondent. He contended that his children are school-going, and their education would be ruined if he is made to vacate the R.C. Schedule property.