KETHIREDDY GOPALA REDDY Vs. PALURU SIVA PRASAD

JUDGEMENT

(1.) 1st Defendant in suit filed the above second appeal, aggrieved by the judgment and decree dtd. 30/6/2022 in A.S.No.87 of 2017 on the file of Principal District Judge, Vizianagaram, confirming the judgment and decree dtd. 23/10/2017 in O.S.No.81 of 2010 on the file of Senior Civil Judge, Vizianagaram.

(2.) Parties to this judgment are referred to as they are arrayed in the plaint.

(3.) Plaintiff filed suit O.S.No.81 of 2010 seeking ejectment of 1st defendant from the plaint schedule property; to deliver vacant possession to the plaintiff and defendants 2 to 5; to direct the 1st defendant to pay arrears of Rs.82,128.00 from December, 2008 to December, 2009 with subsequent interest and also direct the 1st defendant to pay future damages @ Rs.15,000.00per month from the date of suit till the date of vacating the property.