- (1.) This batch of revisions arises out of a batch of Rent Control Appeals, being R.C.A. Nos. 14 to 21 of 2012, pending in the Court of Principal Senior Civil Judge, Visakhapatnam. The appeals, in turn, were filed against the orders, dated 29.08.2012, passed by the Court of Rent Controller-cum-IV Additional Junior Civil Judge, Visakhapatnam, in R.C.C. Nos. 41 of 2007 and 49 of 2008 and certain applications filed under Section 11 of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 (for short 'the Act'), in those two eviction petitions. In fact, the proceedings of such large number are between one landlord and his tenant, in respect of only one item of property. The history of the litigation, up to this stage, is as under:
(2.) The petitioner is the owner of premises, bearing No. 51-1-2, Sithammadhara, Visakhapatnam, situated in an area of Acs. 2.78 cents with 30,000 square feet built up area thereon. He leased the premises to the respondents for a period of 33 years under a lease deed, dated 30.03.1973 for establishment of the office and press of a News Paper. Initially, the rent was Rs. 2,500/-, per month, and after some time, it was enhanced to Rs. 3,000/-, per month, in terms of the lease deed.
(3.) Stating that the lease between them came to an end by afflux of time on 31.03.2007, and the respondents committed default in payment of rent for the months of April, May and June, 2007, the petitioner filed R.C.C. No. 41 of 2007, under Section 10 of the Act. He has also filed I.A. No. 106 of 2007 under Section 11 of the Act, with a prayer to direct the respondents to deposit the rents, and in default, to strike off the defence. On receipt of notice in the I.A., the respondents deposited a sum of Rs. 18,000/-.;