BARIGALA KOTESH Vs. BANDARU YEDUKONDALU

JUDGEMENT

(1.) This second appeal is filed against the Judgment and decree in A.S.No.82 of 2020 on the file of the V Additional District Judge, Guntur, FAC III Additional District Judge, Guntur, dated 21.12.2020 confirming the Judgment and decree in O.S.No.122 of 2016 on the file of the Senior Civil Judge, Mangalagiri, dated 05.05.2020 ordering the eviction of the appellants herein/tenants to deliver the vacant possession of the plaint schedule property to the respondent herein/landlord and comply with the other reliefs granted by the Courts below.

(2.) The appellants herein are the appellants in the first appeal and the defendants in the suit. The respondent herein is the respondent in the first appeal and the plaintiff in the suit.

(3.) Heard the learned counsel for the appellants and the learned counsel for the respondent.