AHMED ALI Vs. ALASTU TALIMI TRUST HYDERABAD

JUDGEMENT

(1.) These second appeals are preferred by the tenants of various premises of a Wakf against the judgment and decree of the first appellate Court confirming the eviction order passed by the Civil Court.

(2.) S.A. No.372 of 1999 is preferred by the defendant in O.S. No.4712 of 1991. He was the tenant of the suit mulgi situated at Charminar, Hyderabad on a monthly rent of Rs.50.00. He committed default in payment of rent for a period of seven (7) months i.e., from 1-4-1989 to 30-10-1989.

(3.) S.A. No.373 of 1999 is preferred by the defendant in the suit. He was the tenant of the suit mulgi situated at Charminar, Hyderabad taken on a rent of Rs.50/- p.m. He committed default in payment of the rent for 20 months from 1-9-1987 to 31-7-1989.