LALITHA Vs. DEVAKI SHEDTHI AND ORS.

JUDGEMENT

(1.) THE appellant is before this Court assailing the concurrent judgments rendered by the Courts below.

(2.) THE respondents herein were before the trial Court in O.S. No. 251/1995 seeking possession of the suit schedule premises. The trial Court by the judgment dated 03.07.2001 has decreed the suit. The defendant was before the Lower Appellate Court in R.A. No. 309/2001. The Lower Appellate Court on re -appreciation of the evidence has by its judgment dated 25.07.2012 concurred with the judgment of the trial Court. Against such concurrent findings and judgments rendered by the Courts below, the appellant is before this Court.

(3.) IN the light of the contentions, I have perused the judgments passed by the Courts below. The plaintiffs had filed the suit as the legal representatives of Vasu Shetty. It was contended that the defendant was in occupation of the non -agricultural property wherein, the building is situate. Notice of termination had been issued and thereafter, suit had been filed seeking possession of the property.