G MURLIDHAR RAO Vs. P SAKKUBAI

JUDGEMENT

(1.) THIS C. M. A is filed against the judgment, dated 26. 2. 2002, rendered by the Court of XII Additional Chief Judge, City Civil Court (Fast Track Court), Hyderabad, in A. S. No. 101 of 1999.

(2.) THE relevant facts may briefly be stated as under: The first respondent filed the suit against the appellant and the second respondent (who was given up in this appeal as not a necessary party), for the relief of recovery of vacant possession of the suit schedule property, and arrears of rent. She pleaded that she leased out the said property to the second respondent, and he in turn, had sub-leased the same to the appellant herein.

(3.) THE appellant as well as the second respondent filed written statements, opposing the suit. The Trial Court initially framed four issues and thereafter, six additional issues. The first respondent examined herself as PW-1, and did not file any documents. The second respondent and the appellant were examined as DWs. l and 2 respectively, and Exs. B-1 to B-4 were marked. The Trial Court dismissed the suit through its judgment, dated 14. 12. 1998.