LAKSHMI PARVATHI Vs. K UMAMAHESWARI

JUDGEMENT

(1.) THIS appeal is filed by the defendant against the judgment and decree dated 18.1.2005 passed by the 11 Senior Civil Judge, City Civil Court, Hyderabad in OS No.82 of 1999.

(2.) THE unsuccessful defendant is the appellant.

(3.) THE plaintiff instituted the suit to recover the possession of the house bearing No.8-2-674/6/1 situated at Road No.13, Banjara Hills, Hyderabad, hereinafter called as "suit property" by evicting the defendant therefrom and to recover the damages at the rate of Rs.15,000/- per month for use and occupation by the defendant with effect from 1.2.1996.