M. Seetharama Murti, J. - (1.) This Civil Revision Petition, under Section 22 of the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960, (for short, 'the Act'), by the unsuccessful appellants/respondents/tenants, is directed against the order, dated 20.02.2017, of the learned Additional Chief Judge, City Small Causes Court, Hyderabad, passed in R.A. No. 171 of 2016, whereby the learned Additional Chief Judge while dismissing the aforestated appeal confirmed the order, dated 30.06.2016, of the learned Principal Rent Controller, Secunderabad, passed in R.C. No. 163 of 2014, whereby the learned Principal Rent Controller while allowing the petition of the petitioner/landlady fixed the fair rent @ Rs. 22,000/- per month in respect of the petition schedule mulgi, admeasuring 400 square feet, which is located in the ground floor of the building known as 'AZIZ MANSION' bearing premises No. 5-5-85, situated at Ranigunj, Secunderabad, more fully described in the schedule annexed to the Rent Control case.
(2.) I have heard the submissions of Smt. K. Annapurna Reddy, learned counsel appearing for the Revision petitioners and Sri Pratap Narayan Sanghi, learned counsel appearing for the sole respondent. I have perused the material record.
(3.) The parties in this revision shall hereinafter be referred to as petitioner/landlady and respondents/tenants as arrayed in the original rent case, for convenience and clarity.;