DEEPAK MANGLANI Vs. MOHAMMAD SADIQ

JUDGEMENT

(1.) This Civil Revision Petition is filed under Section 22 of the Telangana Buildings (Lease, Rent and Eviction) Control Act, 1960 challenging the order dt.20.08.2018 passed in Rent Appeal No.70 of 2016 on the file of the Additional Chief Judge, City Small Causes Court, Hyderabad reversing the order dt.22.12.2015 passed in R.C.No.116 of 2013 on the file of the Additional Rent Controller, City Small Causes Court, Secunderabad (for short, 'the Rent Controller').

(2.) The petitioner herein is the tenant of respondent.

(3.) The respondent herein filed the said R.C. against petitioner under Section 4 of the Act for fixation of fair rent at Rs.150/- per Sq.ft., and to direct the petitioner to pay such rent with periodical enhancement at the rate of 20% from the existing rent for the R.C. Schedule premises admeasuring an area of 437 Sq.ft, situate at General Bazar, Secunderabad, bearing Municipal No.2-1-184 (Old No.1213).