SRINIVASA ENTERPRISES Vs. NARAYANA DAS

JUDGEMENT

(1.) This Civil Revision Petition is directed against the order dated 29-12-1999, made in R.A.No.504 of 1994 on the file of the learned Additional Chief Judge, City Small Causes Court, Hyderabad, whereby, the learned Additional Chief judge dismissed the appeal of the landlords and confirmed the order of the Rent Controller passed in R.C.No.1175 of 1988.

(2.) The revision petitioners herein are the landlords and the respondent herein is the tenant of the schedule premises in R.C.No.1175of 1988 on the file of the learned Principal Rent Controller, Hyderabad. For the purpose of convenience, the parties are referred to as arrayed in the eviction petition.

(3.) The petitioners-landlords filed the eviction petition under Section 10(3) (c) of A.P. Rent Control Act, (for short 'the Act') seeking eviction of the respondent-tenant on the ground of petitioners' requirement for additional accommodation.