WASIM AHMED KHAN Vs. P.A.JAY KUMAR

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree dtd. 19/6/2024 in A.S.No.157 of 2020 on the file of the XII Additional District Judge, Visakhapatnam ("First Appellate Court" for short), confirming the Judgment and decree dtd. 4/2/2020 in O.S.No.1038 of 2015 on the file of the VI Additional Senior Civil Judge, Visakhapatnam ("Trial Court" for short).

(2.) The appellant herein is the defendant and the 1st respondent herein is the sole plaintiff in O.S.No.1038 of 2015 on the file of the VI Additional Senior Civil Judge, Visakhapatnam. During the pendency of the appeal suit, the plaintiff died and his legal representatives were brought on record as respondent Nos.2 to 5.

(3.) The plaintiff initiated action in O.S.No.1038 of 2015 on the file of the VI Additional Senior Civil Judge, Visakhapatnam, with a prayer for recovery of vacant possession of schedule premises from the defendant and for recovery of arrears of rents and damages.