B. SAVITHRAMMA Vs. B. RAJAGOPALA NAIDU

JUDGEMENT

(1.) This Regular First Appeal is by the defendant questioning the judgment and decree dated 20-8-2005 passed by the I Addl. District Judge directing her to vacate and deliver vacant possession of the suit schedule property to the plaintiff within 60 days from the date of the judgment and further directing the defendant that she shall pay a sum of Rs. 60,000.00 per month towards damages from the date of the suit till the date of delivery of possession of the suit schedule property and sought for setting aside the same by allowing this appeal and dismissal of the suit.

(2.) The rank of the parties is referred to in this judgment as assigned in the plaint presented before the trial Court for the sake of convenience.

(3.) Necessary brief facts are stated as hereunder :