S. SURENDER Vs. MOHAMMED TOUFEEQ

JUDGEMENT

(1.) These three Revisions arise between the same parties under Section 22 of the A.P. Buildings (Lease, Rent and Eviction) Control Act, 1961 (for short 'the Act') and so they are being disposed of by this common order.

(2.) The respondent herein filed R.C.No.1 of 2016 on the file of the Principal Rent Controller, Secunderabad alleging that the suit schedule property, which is non-residential premises, was purchased by him under a Registered Sale Deed/Ex.P1 dt.10.12.2014; that petitioner is a tenant of the RC schedule property under the vendor of the respondent at a monthly rent of Rs.1,200/- per month exclusive of electricity and property tax; that after purchase of the property, respondent and his vendor Smt Manju Devi, orally informed the petitioner about the sale of the property to the respondent; that in spite of the same, petitioner was remitting monthly rent to the previous owner Smt Manju Devi; and thus the petitioner had committed willful default in payment of rents from 01.01.2015 to 31.12.2015. It was also contended that the respondent was himself doing business in a rented premises at Nalabazar, Secunderabad belonging to one Kiran Goud and he intended to shift his business to the RC schedule premises which is fit and suitable for his requirement, and therefore, the petitioner should be evicted from the RC schedule property.

(3.) It is important to note that RC.No.1 of 2016 was presented by the respondent through his GPA Holder one Ayub Yar Khan.