POTRU EDUKONDALU Vs. NARAYANAM UMADEVI

JUDGEMENT

(1.) This Second Appeal is filed against the decree and judgment, dated 30.06.2020 in A.S.No.1 of 2017 on the file of the XI Additional District Judge, Tenali in which the decree and judgment, dated 21.10.2016 in O.S.No.42 of 2013 on the file of the Additional Senior Civil Judge, Tenali was confirmed.

(2.) The parties hereinafter are referred to as arrayed before the trial Court for the sake of convenience in this Appeal.

(3.) As per the averments of the plaint, the plaintiff is absolute owner of the plaint schedule property. The plaintiff let out the suit schedule premises to the defendant for three years from 01.01.2004 and executed a lease deed. Initially, the monthly rent was Rs.3,000/- and the same was extended from time to time by executing lease deeds. About one year back the husband of the plaintiff died and the plaintiff demanded the defendant to vacate the delivery possession of the property. The plaintiff got issued a legal notice dated 11.12.2012 demanding the defendant to vacate the schedule premises and the defendant got issued a reply on 08.01.2013 with false averments. Hence, the plaintiff filed the suit for eviction of the defendant, recovery of possession of the schedule property and for damages.