MEDIKONDA VENKATESHWARA RAO Vs. MARAPU SURESH NAIDU

JUDGEMENT

(1.) Challenge in this C.R.P. is to the order dtd. 21/8/2023 in I.A.No215/2022 in O.S.No.275/2021 passed by learned VII Additional Senior Civil Judge, Visakhapatnam dismissing the petition filed by the petitioner/plaintiff under Order XV(A) r/w 151 CPC praying the Court to direct the respondent/ defendant to pay admitted monthly rents due from 1/2/2021 to 28/2/2022 @ Rs.1,80,000.00 per month.

(2.) The factual matrix of the case which led to file the instant C.R.P. is thus:

(3.) Heard arguments of learned counsel for petitioner Sri A.V.Pardharsaradhi and learned counsel for respondent Sri N.Sheshu Kumar.