JUDGEMENT
Amareswari, J. -
(1.)This is a revision petition filed by the tenant and the matter arises under the Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960.
(2.)The respondent filed an eviction petition on several grounds but only two grounds survived before the appellate authority viz., those relating to wilful default and bonafide requirement. On these two points the appellate authority disagreed with the Rent Controller and held in favour of the respondent- landlord and ordered eviction. The tenant therefore preferred this revision questioning the findings relating to wilful default as well as bona fide requirement of the landlord.
(3.)On the question of wilful default the case of the respondent landlord in this petition was that the rent was Rs 337- per day and that the petitioner had committed wilful default. The trial court did not accept this contention. But on appeal the appellate authority proceeded on the basis that the rent was Rs. 88 per day and not Re 33 per day, and that the tenant had committed wilful default in payment of that rent.
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