MOBILE AND MOVIE WORLD Vs. GHULAM ABBAS KHURASANI

JUDGEMENT

(1.) The above second appeal is filed by the defendant in the suit, aggrieved by the judgment and decree dtd. 18/3/2021 in A.S.No.145 of 2019 on the file of the Special Sessions Judge for SC and ST Cases-cum-XI Additional District and Sessions Judge, Visakhapatnam, confirming the judgment and decree dtd. 21/2/2019 in O.S.No.1090 of 2015 on the file of II Additional Junior Civil Judge, Visakhapatnam.

(2.) For the sake of convenience, the parties herein are referred to as they were arrayed in the plaint.

(3.) Plaintiff filed suit O.S.No.1090 of 2015 seeking eviction of the defendant and for delivery of vacant possession of the schedule property; to pay arrears of rent of Rs.74,550.00 and for future damages etc.