G KRISHNA Vs. K AMARAVATHI

JUDGEMENT

(1.) This Second Appeal is filed by the appellant assailing the judgment in A.S. No. 142 of 2008 dated 12-09-2011 passed by the learned I Additional Chief Judge, City Civil Court, Secunderabad, whereby and whereunder, the first appellate Court dismissed the appeal confirming the judgment in O.S. No. 252 of 2007 dated 24-07-2008 passed by the learned III Senior Civil Judge, City Civil Court, Secunderabad. Appellant herein is the defendant and respondents Nos. 1 and 2 herein are the plaintiffs before the trial Court. Respondent Nos. 1 and 2, who are landlords, are wife and husband and the appellant is their tenant.

(2.) For the sake of convenience, the parties are referred to as they arrayed before the trial Court.

(3.) O.S. No. 252 of 2010 was filed by the "plaintiffs against the defendant for recovery of possession of the suit schedule property, recovery of arrears of rent for 10 months and for future mesne profits at Rs. 15,000/- per month from September, 2005 onwards till possession is delivered. The trial court was pleased to decree the suit observing that the plaintiffs have terminated the tenancy of the defendant by issuing notice of termination under Ex. A-4 dated 28-07-2005 as the defendant has committed default in payment of rents, and, as such, the plaintiffs are entitled to recovery of possession of the suit schedule property from the defendant.