A RAVISHANKAR SHETTY Vs. SURESH CHANDAGA P S

JUDGEMENT

(1.) THIS appeal filed under Section 96 of C. P. C. is directed against the Judgment and Decree dated 6-9-2007 passed by the XV Additional City civil and Sessions Judge, Bangalore in 0. S. No. 8298/2001 decreeing the said suit filed by the respondents No. 1 and 2 herein and directing the appellants No. 1 and 2 to vacate and deliver the vacant possession of the suit schedule premises to the plaintiffs and also directing the defendants to jointly and severally to pay a sum of Rs. 4,50,000/- towards the arrears of rent and to pay the damages at the rate of Rs. 25,000/- p. m. from the date of the suit till delivery of the vacant possession of schedule premises, to the plaintiffs.

(2.) THE respondents No. 1 and 2 herein are the plaintiffs No. 1 and 2, while appellants no. 1 and 2 are the defendants No. 1 and 2 in the Court below. Respondent No. 3-P. Jagadish Chadaga, the brother of plaintiffs No. 1 and 2 was subsequently impleaded as defendant No. 3. The parties herein are referred hereinafter with reference to their ranking in the Court below.

(3.) THE plaintiffs No. 1 and 2 filed the aforesaid suit in the Court below seeking Judgment and Decree against the Defendants No. 1 and 2 directing them to vacate and deliver the vacant possession of the suit schedule premises, to pay the arrears of rental of Rs. 4,50,000/-as on 30-9-2001 and to pay the damages at the rate of Rs. 25,000/- p. m. , from 1-10-2001 onwards till the delivery of vacant possession of the schedule premises. The subject-matter of the suit is the ground and mezzanine floors of the commercial premises bearing No. 969/29, 3rd Floor, 4th Cross, Rajajinagar, Bangalore-560 010, in all measuring about 3179 square feet.