SRILATHA JOSHY Vs. S. SUSHEELA DEVI

JUDGEMENT

(1.) This writ petition is filed by the petitioner-defendant under Article 227 of the Constitution of India assailing the order dtd. 16/2/2023 passed in O.S.No.611/2022 by the I Additional Civil Judge & JMFC, Mangaluru (for short, 'the trial Court').

(2.) The parties are referred to as per their ranking before the trial Court. The petitioner is the defendant and respondent is plaintiff before the trial Court.

(3.) The plaintiff has filed O.S.No.611/2022 seeking prayer to direct the defendant to quit and surrender vacant possession of the schedule 'A' premises to the plaintiff, further direction to pay a sum of Rs.2,93,000.00 and further prayer to pay mense profits at rate of Rs.10,000.00 per month.