GIRI YADAV Vs. L RAMESH GOUD

JUDGEMENT

(1.) The appellant is the sole defendant in O.S. No.14 of 2000 on the file of the VII Senior Civil Judge, City Civil Court, Hyderabad

(2.) The respondent filed the suit for eviction of the appellant from the suit schedule premises, a residential house, and for recovery of arrears of rents. Through its judgment dated 6-3-2003, the trial Court decreed the suit. Hence, this appeal.

(3.) Ms. B. Vijetha, learned counsel for the appellant submits that the respondent failed to prove his ownership over the suit schedule property, much less, did he establish the existence of relationship of tenant and landlord, between himself and the appellant. She contends that Ex. A-5, lease agreement, dated 18-8-1999, was not signed by the respondent; was not properly stamped, and in that view of the matter, it was inadmissible in evidence. She contends that Rajeswar Goud, the father of the plaintiff, and L. Ramesh Babu, was the G.P.A. of the landlord, of one Sri Guru Murthy, and since the original owner and his G.P.A. are no more, the respondent herein could not have secured any rights, much less his G.P.A., L Srinivas Goud. She submits that the trial Court did not take into account, the fact that the appellant had paid huge amounts to clear the arrears of electricity bills, not only forthe portion in his occupation, but also the neighbouring premises, because of the fact that the power was supplied through a common meter.