RAYAVARAPU NAGESWARA RAO Vs. GARIMELLA ANNAPOORNAYYA SARMA

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short 'the C.P.C.'], is filed by the Appellant/Defendant challenging the Decree and Judgment, dtd. 20/9/2002, in O.S. No.68 of 1998 passed by the learned I Additional Senior Civil Judge, Kakinada [for short 'the trial Court']. The Respondent herein is the Plaintiff in the said Suit.

(2.) The Respondent/Plaintiff filed the above said suit praying the Court to evict the defendant from the plaint schedule property and put the plaintiff in possession of the same and also to recover an amount of Rs.10,500.00 from the defendant with subsequent interest and costs.

(3.) Both the parties in the Appeal will be referred to as they are arrayed before the trial Court.