TIRIVEEDHI RAMESH Vs. M.SUBBARAMAIAH

JUDGEMENT

(1.) The defendant is the appellant. The respondent was the plaintiff in O.S.No.213 of 2014 on the file of the Court of learned Principal Senior Civil Judge, Nellore. The respondent laid the suit for eviction of the appellant from the demised premises, for arrears of rent and with future interest at 12% per annum from the date of the suit till realisation.

(2.) The demised premises is a commercial property at Stone House Pet of Nellore City bearing Old Door No.6/72, New Door No.6/122 that included a tiled house and two godowns within the boundaries described in the plaint schedule. The demised premises admittedly belonged to the respondent. The defendant initially was his tenant of the tiled portion and later on he became the tenant of two godowns attached to it. On the date of the suit, the admitted rent was Rs.13,500/- per month.

(3.) The respondent instituted the suit on the ground that the appellant defaulted to pay the rents in spite of his demands and that he got issued a composite notice dated 22.11.2013 to the appellant demanding Rs.6,48,000/- being arrears of rent for four years. It was served according to the respondent, where he offered to renew the lease at the then current rental structure, and since the appellant did not come forward, the tenancy was determined thereby. Upon deducting the payments whatever made by the appellant to the respondent, ultimately, the amount due towards the arrears stood at Rs.5,88,000/- and with interest thereon, the total claim stood at Rs.8,92,750/-.