VIJAY EDUCATIONAL SOCIETY Vs. NARRA RAVINDRA PRASAD

JUDGEMENT

(1.) This second appeal under Sec. 100 C.P.C. is filed by tenants as against landlords. The respondents herein are the landlords. These respondents as plaintiffs filed O.S.No.1303 of 2009 with the following prayer:

(2.) The appellants as defendants filed their written statement. Learned trial Court settled the following issues for trial:

(3.) In proof of their respective contentions, plaintiff No.1 gave evidence as PW.1. Defendant No.2, who is Secretary and Correspondent to defendant No.1, gave evidence as DW.1 and the Institutions Administrative Officer testified as DW.2. Earlier to the institution of the suit, there was exchange of notices between parties and they were exhibited on behalf of the plaintiffs as Exs.A.1 and A.2. After due trial, the learned trial Court dismissed the suit with costs. Thereafter, the landlords/plaintiffs preferred first appeal in A.S.No.195 of 2013 before learned XII Additional District Judge, Vijayawada. The defendants in the suit were the respondents there. Learned first appellate Court framed the following points: