RUKMINI BAI ALIAS LAXMI BAI Vs. K MOHANLAL

JUDGEMENT

(1.) This second appeal is filed against the decree and judgment dated 31.07.2006 passed by the III Additional Chief Judge, City Civil Court, Hyderabad in A.S. No. 528 of 2005 where by and where under the learned III Additional Chief Judge reversed the decree and judgment dated 02.08.2005 passed by the III Additional Rent Controller-cum-XV Junior Civil Judge, City Civil Court, Hyderabad in O.S. No. 1613 of 2000.

(2.) I have heard the learned Counsel appearing on either side.

(3.) For the sake of convenience, I would like to refer the parties herein as 'the Plaintiffs and the Defendant.'