TATINENI SUDHA CHOWDARY Vs. NAFEESA NASREEN

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure ('C.P.C.' for short ) is filed aggrieved against the Judgment and decree, dtd. 8/7/2022 in A.S.No.187 of 2015, on the file of VII Additional District Judge-cum-IV Additional Metropolitan Sessions Judge at Vijayawada ('First Appellate Court' for short), confirming the Judgment and decree, dtd. 1/6/2015 passed in O.S.No.378 of 2012, on the file of the III Additional Senior Civil Judge, Vijayawada ('trial Court' for short).

(2.) The appellant herein is the defendant and the respondent herein is the plaintiff in O.S.No.378 of 2012, on the file of the III Additional Senior Civil Judge, Vijayawada.

(3.) The plaintiff initiated action in O.S.No.378 of 2012, on the file of the III Additional Senior Civil Judge, Vijayawada, with a prayer for eviction of the defendant from the suit schedule property and for recovery of arrears of rent from 1/4/2010 to 31/12/2011 and recovery of damages @ Rs.8,600.00 per month from 1/1/2012 till the date of delivery and for costs.