K SAJJAN RAJ Vs. GOPISETTY CHANDRAMOULI

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree dated 03.03.2008 passed in A.S. No.149 of 2006 by the I Additional Chief Judge, City Civil Court, Secunderabad, confirming the judgment and decree dated 25.07.2006 passed in O.S. No. 770 of 2004 on the file of the I Junior Civil Judge, City Civil Court, Secunderabad.

(2.) THE appellant herein is the defendant in the original suit. THE parties hereinafter will be referred to as they are arrayed before the trial Court for the sake of convenience.

(3.) IT is also the specific case of the defendant that the plaintiff did not inform him about the filing of the suit when he met the plaintiff on the above mentioned dates. The further case of the defendant is that in compliance of the said arrangement, the plaintiff had been receiving the renewed rent of Rs.2,000/- per month from 01.06.2004 and that on 10.07.2004 the plaintiff received the monthly rent for the months of June and July 2004 and passed receipts. Thus, the specific case of the defendant is that in view of the subsequent agreement and renewal of lease, the suit became infructuous. On behalf of the plaintiff, the plaintiff himself was examined as PW.1 and Exs.A1 to A5 were marked. On behalf of the defendant, the defendant himself was examined as DW.1 and one S. Prakash was examined as Dw.2 and Exs.B1 to B7 were marked.