L. NAGESWARA RAO Vs. A. SRINIVASA RAO

JUDGEMENT

(1.) S.A.No.416 of 2014 is filed against the decree and judgment in A.S.No.17 of 2013 on the file of the Court of learned XVI Additional District Judge, Krishna, at Nandigama (earlier A.S.No.186 of 2011 on the file of the Court of learned II Additional District Judge, Krishna at Vijayawada) dated 03.04.2014. It was presented against the decree and judgment in O.S.No.69 of 2009 on the file of the Court of learned Senior Civil Judge, Nandigama, dated 07.04.2011.

(2.) The defendant is the appellant in S.A.No.416 of 2014 and whereas the respondent was the plaintiff.

(3.) O.S.No.69 of 2009 was initially presented in O.S.No.509 of 2003 on the file of the Court of learned Junior Civil Judge, Nandigama for eviction of the appellant from the plaint schedule property and for recovery of arrears of rents. By virtue of orders in Tr.O.P.No.41 of 2009 dated 09.06.2009 on the file of the Court of learned District Judge, Krishna, at Machilipatnam, it was transferred on to the file of the Court of learned Senior Civil Judge, Nandigama, where it was renumbered as O.S.No.69 of 2009.