PRATHYUSHA EXPORTS PVT. LTD. Vs. MANOJ TADEPALLI

JUDGEMENT

(1.) THIS second appeal is preferred against the concurrent judgments rendered by the Court of XI Additional Senior Civil Judge (Fast Track Court), City Civil Court, Hyderabad in O.S No. 1819 of 2005 and that of the Court of the IX Additional Chief Judge (Fast Track Court), City Civil Court, Hyderabad in A.S No. 35 of 2010.

(2.) THE defendants are the appellants. The respondents are brothers. They filed the suit for eviction of the appellants. It was pleaded that their mother by name Smt. Sheela Rao was the owner of the suit schedule premises and that the same was given on rent to the appellants. Their mother died in the year 2001 and thereafter they became owners. The case of the respondents was that though a quit notice dated 07 -01 -2005, Ex. A -8 was issued requesting the respondents to vacate the premises, they did not vacate the premises. They further pleaded that in spite of serving notice dated 28 -10 -2002 Ex. A -4, informing the factum of death of their mother, rents were not paid to them at all till the suit was filed.

(3.) THE trial Court decreed the suit through its judgment dated 16 -11 -2009. Aggrieved by that, the appellants filed A.S No. 35 of 2010 in the Court of IX Additional Chief Judge (Fast Track Court), City Civil Court, Hyderabad. The appeal was dismissed on 06 -02 -2013. Hence this appeal under Section 100 CPC.