NARAYANASWAMY .G Vs. MADHAV SHANBHAG

JUDGEMENT

(1.) The captioned appeal is by defendant assailing the judgment and decree in O.S.No.4943/2021 directing the present defendant to hand over vacant possession of the suit schedule premises and pay arrears of rent to the tune of Rs.2,31,000.00 and further direction to pay damages at the rate of Rs.15,000.00 per month from the date of suit till handing over vacant possession of the suit schedule premises to the plaintiffs.

(2.) For the sake of convenience the parties are referred to as per their rank before the trial Court.

(3.) The facts leading to the case are as follows: The plaintiffs instituted a suit for ejectment contending that the defendant had committed persistent default in payment of rent aggregating to Rs.3,31,485.00 and had also caused damage to the leased premises. On these allegations, the plaintiffs sought a decree for eviction, recovery of arrears of rent, mesne profits, and compensation towards damages to the property.