BUGGA RAMAIAH Vs. T.SRIRAMULU

JUDGEMENT

(1.) The defendants, who were the tenants of the plaint schedule premises, are the appellants.

(2.) The respondent as the plaintiff instituted the suit against the appellants for their eviction, arrears of rent and future damages for use and occupation.

(3.) The respondent is the owner of the plaint schedule premises. It is an open space bearing Door No.66/50 of Fort, Kurnool with a room therein.