KODANDAPANI Vs. KADIDELA RAJAMOULI

JUDGEMENT

(1.) Respondent filed the suit seeking eviction of the appellants from the demised premises, which is a building, arrears of rent and damages for use and occupation from the date of expiry of the period of lease. The trial Court, after considering the evidence on record, not only ordered eviction of the appellants from the demised premises, but also passed a decree for Rs. 18,600/- towards arrears of rent and fixed the damages for use and occupation payable by the appellants to respondent at Rs. 7,500/- per month from 1-4-1998 onwards till the date of delivery of possession with interest at 12% p.a. On appeal by the appellants, the first appellate Court confirmed the decree of the trial Court. Hence this second appeal.

(2.) Respondent, who filed a caveat, appeared through a senior counsel.

(3.) Heard the learned counsel for the appellants and the learned senior counsel for the respondent.