SUNIL SARAOGI Vs. A. SRAVANTHI

JUDGEMENT

(1.) THE petitioner herein, who is the defendant in the civil suit, O.S. No. 704 of 2014, is aggrieved by the orders passed by the learned XVI Additional District & Sessions Judge, Ranga Reddy District at Malkajgiri in I.A. No. 315 of 2014.

(2.) THE plaintiff/respondent herein filed the suit for eviction of the defendant petitioner from the suit scheduled property and for delivering the vacant position thereof to her. The plaintiff also prayed for a sum of Rs. 54,41,874/ - to be paid towards arrears of rent together with the interest at the rate of 12% per annum from the date of the suit till the same is realized and also sought for future mesne profits. The plaintiff has also filed I.A. No. 315 of 2014 for a direction to the respondent to pay her an amount of Rs. 52,79,713/ - being the arrears of rent payable. This I.A. No. 315 of 2014 is moved in terms of and in accordance with Order -XV -A read with Section 151 of the Code of Civil Procedure (for short the Code). That application is, now, ordered on 16 -04 -2015. In para 6, the learned Judge had recorded his findings as under:

(3.) HEARD Sri K.B. Ramanna Dora, learned counsel for the petitioner and Sri Chetluru Srinivas, learned counsel, who entered a caveat in the matter.