M. RAMULAMMA Vs. A. SHANTHA BAIDIED

JUDGEMENT

(1.) This Revision is filed under Section 22 of the A.P. Buildings (Lease, Rent and Eviction) Control Act, 1960 challenging the order dt.05-10-2018 in R.A.No.29 of 2017 of the Additional Chief Judge, City Small Cases Court, Hyderabad confirming the order dt.06-12-2016 in R.C.No.205 of 2014 of the IV Additional Rent Controller, City Small Causes Court, Hyderabad.

(2.) The 1st respondent initially filed the R.C. for eviction of respondents stating that she is the absolute owner of the R.C. schedule premises and that petitioners are tenants paying a rent of Rs.80/- p.m. and they committed willful default in payment of rent from July, 2011 to July, 2014.

(3.) According to the 1st respondent, the property devolved on her from her father M.Yadagiri Swamy.