JALEEL AHEMED SIDDIQUI Vs. MOHD MAHMOOD KHAN

JUDGEMENT

(1.) This second appeal is filed aggrieved by the judgment and decree, dated 16-4-1999, passed by the III Additional Chief Judge, City Civil Court, Hyderabad, dismissing the appeal in A.S. No.86 of 1995 and also I.A. No.685 of 1995, which was filed seeking to amend the written statement, confirming the judgment and decree, dated 30.1.1995, passed by the m Assistant Judge, City Civil Court, Hyderabad, in O.S. No.2059 of 1986.

(2.) The appellant herein is the defendant and the respondent herein is the plaintiff in the suit.

(3.) The suit was filed for recovery of possession of plaint schedule property and for grant of mesne profits for the month of May, 1986, and also for future mesne profits from 1.6.1986 till the date of delivery of possession of the suit premises at Rs.700/- per month.