R. MAHENDER REDDY Vs. DADI PADMA

JUDGEMENT

(1.) This Revision is filed challenging the order dt.06.02.2018 in I.A.No.1372 of 2017 in RCC.No.1 of 2012 of Principal Junior Civil Judge, Warangal.

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

(3.) Respondent filed the said RCC against the petitioner seeking eviction of the petitioner from the RCC schedule premises alleging that the petitioner had committed default in payment of rents from February, 2009.