REGIONAL MANAGER Vs. RUKMINI KRISHNA MODERN RICE MILL

JUDGEMENT

(1.) This Appeal, under Sec. 96 of the Code of Civil Procedure [for short "the C.P.C."], is filed by the Appellants/Defendants, challenging the Decree and Judgment, dtd. 21/4/2003 in O.S.No.289 of 1996 passed by the learned II Additional Senior Civil Judge, Kakinada [for short "the Trial Court"]. The appellants herein are the defendants and the Respondent No.1 herein is the plaintiff, who died during the pendency of appeal, his legal representatives are already on record as respondent Nos.2 to 6.

(2.) The 1 st respondent/plaintiff filed the Suit for recovery of enhanced rent and also cost of repairs from the lessee.

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