HASSAN NIZAMUDDIN DIED Vs. KHANQAHEAMEENA MAHBOOB SOCIETY

JUDGEMENT

(1.) This Revision is filed challenging the order dt.26.04.2019 in I.A.No.301 of 2018 in RCA.No.46 of 2017 of the Additional Chief Judge, City Small Causes Court, Hyderabad.

(2.) Originally, 1st petitioner(died) had filed RC.No.76 of 2016 before the III Additional Rent Controller, City Small Causes Court, Hyderabad, against the 2nd respondent herein seeking eviction of the 2nd respondent on the ground that he had committed willful default in payment of rents from June, 2015 to April, 2016.

(3.) The 2nd respondent remained ex-parte initially, and the RC was allowed on 19.07.2016, and a decree was passed evicting the 2nd respondent from the RC schedule property.