- (1.)Challenge in this Civil Revision Petition is the judgment and decree of the Additional Chief Judge, City Small Causes Court, Hyderabad in Rent Appeal No.267 of 2014 dtd. 12/11/2015.
(2.)Heard the submission of the learned counsel for the revision petitioner. Though the respondent is being represented by Mrs. B.Swarna Latha, advocate, yet the learned counsel failed to submit her contentions.
(3.)The gamut of the case as could be perceived through a meticulous perusal of the entire material that is available on record is that the revision petitioner filed a Rent Control Case vide R.C.No.447 of 2010 on the file of the Court of IV Additional Rent Controller, Hyderabad for eviction of the respondent and to hand over the physical possession of the petition schedule property to him. After due enquiry, the Court of IV Additional Rent Controller, Hyderabad through order dtd. 18/10/2014 directed the respondent to vacate the petition schedule property and hand over vacant possession of the said property to the revision petitioner within three months from the date of the said order. Aggrieved by the same, the respondent preferred an appeal. The said appeal i.e., R.A.No.267 of 2014 was dealt with by the Court of Additional Chief Judge, City Small Causes Court, Hyderabad and by allowing the said appeal through judgment dtd. 12/11/2015, the learned judge has set aside the order of eviction that was passed by the Rent Controller. Aggrieved by the same, the revision petitioner is before this Court.