VOONNA MOHANA RAO Vs. KONDAPALLI RASACHAKRAVARTHINI

JUDGEMENT

(1.) This Second Appeal is filed aggrieved against the Judgment and decree in A.S.No.113 of 2009 on the file of District Judge, Srikakulam, dtd. 18/9/2012, confirming the Judgment and decree in O.S.No.187 of 2006 on the file of Principal Junior Civil Judge, Srikakulam, dtd. 30/7/2009.

(2.) The appellant herein is the defendant and the respondent herein is the plaintiff in the Original Suit No.187 of 2006 on the file of Principal Junior Civil Judge, Srikakulam.

(3.) The plaintiff initiated action in O.S.No.187 of 2006 on the file of Principal Junior Civil Judge, Srikakulam, with a prayer to vacate the defendant from the suit schedule shop and for recovery of arrears of rent.