SAMI VENKATA SUBBAIAH Vs. PADACHURI ASHOK KUMAR

JUDGEMENT

(1.) Both the Second Appeals i.e., S.A. No.563 of 2025 and S.A. No. 575 of 2025 are disposed of by this common Judgment.

(2.) These Second Appeals i.e. S.A.No. 563 of 2025 is filed against A.S. No. 8 of 2016, on the file of the VII Additional District Judge, Prakasam District at Ongole, in confirming the judgment and decree dtd. 26/12/2014, made in O.S. No.361 of 2007, on the file of the Principal Senior Civil Judge, Ongole, and S.A.No. 575 of 2025 is filed against A.S. No. 32 of 2015, on the file of the VII Additional District Judge, Prakasam District at Ongole in confirming the judgment and decree dtd. 26/12/2014 made in O.S. No.361 of 2007, on the file of the Principal Senior Civil Judge, Ongole; are filed by the Plaintiff in the suit O.S. No 361 of 2007 on the file of the Principal Senior Civil Judge Ongole Plaintiff/Tenant.

(3.) Suit O.S. No. 810 of 2006, on the file of the I Additional Junior Civil Judge was filed for eviction against the defendant, who is the plaintiff in Suit O.S. No. 361 of 2007, on the file of the Principal Senior Civil Judge. The latter suit was filed for specific performance against the plaintiff in O.S. No. 810 of 2006. Subsequently, the eviction suit was transferred to the Court of the Principal Senior Civil Judge and renumbered as O.S. No. 45 of 2009. Both matters were clubbed together and disposed of by a common judgment dtd. 26/12/2014. The suit for specific performance was dismissed, and the eviction suit was decreed.