M VIJAY KUMAR Vs. N MADHUSUDAN RAO

JUDGEMENT

(1.) These two revisions arise between the same parties in relation to two adjacent mulgies which have been let out non residential premises to the petitioner by the respondent and so they are being disposed of by this common order.

(2.) It is not in dispute that the respondent is the owner of both the mulgies which have Municipal Nos.11-2-364 part and 11-2-365 admeasuring 100 sft., and 120 sft., respectively, which are located at Mylargadda in Secunderabad.

(3.) The petitioner is doing cloth business in both the mulgies. Tenancy of the petitioner had commenced in 1991 and 2003.