DILIP MOTI RAM BULCHANDANI Vs. CHELAMKURI AMALA

JUDGEMENT

(1.) Impugning the Judgment and Decree dtd. 12/10/2018 passed in O.S.No.1650 of 2010 by the learned VI Additional Senior Civil Judge, Visakhapatnam,[Hereinafter 'trial court'] the Defendant therein preferred the present Appeal.

(2.) Plaintiff filed the suit O.S.No.1650 of 2010 seeking eviction of the Defendant from the plaint schedule property and for damages at Rs.20,000.00 per month from October, 2010 till the date of handing over the vacant possession. Appellant herein was the Defendant and Respondent herein was the Plaintiff. For the sake of convenience, the parties will be referred to, as they were arrayed, before the trial Court.

(3.) The case of the Plaintiff, in brief, is as follows;