PABOLU ARKJANEYULU Vs. NANIK SAI NANI

JUDGEMENT

(1.) Defendant in the suit filed the above second appeal, against the judgment and decree dtd. 2/5/2022 in A.S.No.31 of 2016 on the file of XIII Additional District Judge, Gajuwaka, confirming the judgment and decree dtd. 8/3/2016 in O.S.No.304 of 2013 on the file of Additional Senior Civil Judge, Gajuwaka.

(2.) For the sake of convenience and brevity, the parties to this judgment are referred to as they are arrayed in the plaint.

(3.) Plaintiff filed the suit O.S.No.304 of 2013 seeking ejectment of the defendant from the plaint B schedule property and to deliver vacant possession of the same to the plaintiff; for recovery of Rs.2,32,500.00 towards arrears and future damages at Rs.30,000.00 per month.