NELLORE BABUJI Vs. GUDURU SUBBA RAO

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree dtd. 6/1/2023 in A.S.No.87 of 2017 on the file of the VII Additional District Judge, Gudur, SPSR Nellore District, confirming the Judgment and decree dtd. 13/9/2017 in O.S.No.49 of 2005 on the file of the Senior Civil Judge, Gudur.

(2.) The appellant herein is the defendant and the respondent is the plaintiff in O.S.No.49 of 2005 on the file of Senior Civil Judge's Court, Gudur.

(3.) The plaintiff initiated action in O.S.No.49 of 2005 on the file of Senior Civil Judge's Court, Gudur, with a prayer for recovery of possession by evicting the defendant from the suit schedule property and for recovery of Rs.1,26,000.00 towards damages for unlawful possession and for future damages at the rate of Rs.3,500.00 per month.