SHIVRAJ Vs. ASHOK KUMAR

JUDGEMENT

(1.) The defendant, who is the tenant of the suit schedule property, filed this second appeal against the judgment and decree dated 4-4-1995 made in A.S.No. 199 of 1991 on the file of the Additional Chief Judge, City Civil Court, Hyderabad reversing the judgment and decree dated 12-8-1991 in O.S.No. 546 of 1988 on the file of the X Assistant Judge, City Civil Court, Hyderabad.

(2.) The respondents herein are the plaintiffs and the landlords of the suit schedule premises. The parties herein are referred to as arrayed in the suit.

(3.) The plaintiffs filed the suit for eviction of the defendant, for arrears of rents and for future mesne profits, and costs. The said suit filed by the plaintiffs was dismissed by the Trial Court, against which, the plaintiffs filed an appeal. The Lower Appellate Court allowed the appeal and decreed the suit filed by them directing the defendant to vacate the suit mulgi within 3 months from the date of the judgment and hand over vacant possession -of the same to the plaintiffs within the said period. It was further directed that the defendant shall pay to the plaintiffs an amount of Rs. 100/- per month from 1-12-1987 till the date of delivery of possession. It was also directed that the. plaintiffs shall pay differential Court-fee on the arrears of rent, etc. Questioning the said judgment and decree dated 4-4-1995, the defendant filed this second appeal under Section 100 CPC.