R A ACHUTHANAND Vs. T VIDYA RANI

JUDGEMENT

(1.) THE defendant in O.S.No.2078 of 2006 on the file of the court of X Junior Civil Judge, City Civil Court, Hyderabad is the appellant herein.

(2.) THE suit was one filed for eviction of the defendant from the suit schedule property. The allegations in the plaint goes to show that the defendant is the tenant of the plaintiff, which is a residential building, on a monthly rent of Rs.5000/- per month from October-2003 for a period of two years initially. There was also an agreement for enhancing the rent @ 10% for every two years. The defendant was irregular in payment of the rents and in spite of repeated demands and also a notice, he did not pay the money. The tenancy was terminated by a notice dated 22-12-2005. The suit premises is situated in a prime locality and would be fetched a rent of not less than Rs.8000/- per month. The defendant was in arrears of rent of Rs.35,000/-.

(3.) THE Second Appeal was originally admitted on the following substantial questions of law:-