K BALAJI GUPTA Vs. AZIZULLAH KHAN

JUDGEMENT

(1.) JUDGMENT Heard the Counsel on record and also perused the material available on record.

(2.) The tenant in R.C.No.491 of 1993 on the file of the IV Additional Rent Controller, Hyderabad and the appellant in R.A.No.192 of 1996 on the file of the Additional Chief Judge, City Small Causes Court, Hyderabad, is the revision petitioner. The civil revision petition was originally filed questioning the order made by the appellate authority in LA. No.30 of 2000 in R.A.No.192 of 1996 on the file of the Additional Chief Judge, City Small Causes Court, Hyderabad, but however, the revision petitioner file CMP 23341 of 2000 requestiing for amendment of the cause title and prayer portion to substitute R.A 192 of 1996 instead of I.A.No.30 of 2000 and also I.A.No.143 of 2000 in the said proceeding.

(3.) For the convenience, the parties may be referred to as the landlord and the tenant.