SYED HUSSAIN Vs. DILSHAD BEGUM

JUDGEMENT

(1.) The appellant herein had filed O.S.No.534 of 2015 in the Court of the learned Principal Junior Civil Judge, Kadapa seeking an injunction restraining the respondents herein from dispossessing him from the suit schedule property on the ground that he was a tenant of the respondents herein and they were seeking to dispossess him.

(2.) The respondents herein had filed written statement stating that the property initially had been leased out to the brother of the appellant and upon his demise in 1997, the appellant was permitted to continue as a tenant. The respondents herein further stated that they had only requested the appellant to vacate the premises as the suit schedule property had become dilapidated and was on the verge of collapse. It is the further case of the respondents that they had requested the appellant herein to vacate the premises as they wish to demolish the said building and rebuild on the site.

(3.) The learned Trial Judge after hearing both sides was pleased to dismiss the suit. Thereafter, the appellant had filed A.S.No.5 of 2017 in the Court of the learned IV Additional District Judge, Kadapa which also stood dismissed on 29.09.2019.