SOFIA HASAN Vs. SHAIK MANSOOR ALI

JUDGEMENT

(1.) These two Revisions arise between the same parties out of the same eviction petition R.C.No.190 of 2008 on the file of the I Additional Rent Controller, Hyderabad, and so they are being disposed of by this Common Order.

(2.) Notice in these Revisions along with notice in another Civil Revision Petition No.988 of 2019 also arising out of the same eviction petition was sent by petitioner to respondent and has been returned with endorsement 'refused'.

(3.) Therefore, the respondent is deemed to be served.