DURGA GOVINDA RAJULU Vs. PERLA RAJABAI

JUDGEMENT

(1.) S.A.No.184 of 2024 is filed aggrieved against the Judgment and decree dtd. 9/8/2013 in A.S.No.144 of 2019 on the file of the Judge, Family Court cum III Additional District and Sessions Court, Srikakulam, Srikakulam District, confirming the Judgment and decree dtd. 16/9/2019 in O.S.No.57 of 2012 on the file of the Additional Senior Civil Judge, Srikakulam; whereas, S.A.No.265 of 2024 is filed aggrieved against the Judgment and decree dtd. 9/8/2013 in A.S.No.6 of 2020 on the file of the Judge, Family Court cum III Additional District and Sessions Court, Srikakulam, Srikakulam District, confirming the Judgment and decree dtd. 16/9/2019 in O.S.No.312 of 2013 on the file of the Additional Senior Civil Judge, Srikakulam.

(2.) The appellant in S.A.No.184 of 2024 is the 2nd defendant, the 1st respondent is plaintiff and the 2nd respondent is 1st defendant in O.S.No.57 of 2012 on the file of the Additional Senior Civil Judge, Srikakulam; whereas, the appellant in S.A.No.265 of 2024 is defendant and the respondent is plaintiff in O.S.No.312 of 2013 on the file of the Additional Senior Civil Judge, Srikakulam.

(3.) The plaintiff initiated action in O.S.No.57 of 2012 on the file of the Additional Senior Civil Judge, Srikakulam, with a prayer to direct the 2nd defendant to vacate the plaint schedule property and handover the same to her by paying the monthly rent from July, 2012, to pay the arrears of rent of Rs.14,800.00 and to pay fair rent by way of damages of Rs.33,000.00 per month for his unauthorized occupation from November, 2011 till he vacates the premises together with monthly rent of Rs.7,400.00 and for costs of the cost; and the plaintiff also initiated action in O.S.No.312 of 2013 on the file of the Additional Senior Civil Judge, Srikakulam, with a prayer to direct the defendant to vacate the plaint schedule property and handover the same to her by paying the monthly rent from June, 2013, to pay the arrears of rents of Rs.27,300.00 for the months of March, 2013 to May, 2013 and for costs of the suit.