MIR LIYAQAT ALI Vs. MOHAMMAD YOUSUF

JUDGEMENT

(1.) These two appeals arise out of a common judgment disposing of two connected appeals A.S.No.98/90 and A.S.No.58/90 by the learned Additional Chief Judge, City Civil Court, Hyderabad.

(2.) Original Suit No.1834/87 on the file of the Court of the Vth Assistant Judge City Civil Court, Hyderabad was filed for recovery of possession of the suit mulgi after terminating the tenancy of the defendant for arears of rent at the rate of Rs.350/- per month from 1-4-86 till the end of November 1986 and for recovery of mesne profits at the rate of Rs.600/- per month. The trial Court decreed the suit with respect to the relief of recovery of possession and also decreed the arrears of rent for the period from 1-8-86 till the end of November 1986.

(3.) Challenging the dismissal of the suit with regard to disallowing of arrears of rent from 1-4-86 till the end of July 1986 and refusing to award mesne profits at the rate of Rs.600/- per month as claimed in the plaint the plaintiff has preferred A.S.No.98/90. The defendant filed A.S.No.58/90 challenging the decree for recovery of possession. The learned appellate Judge on a consideration of the contentions put forth by both sides, has dismissed both the appeals.