PASUMARTHI VEERABHADRA RAO Vs. CHINNI VEERABHADRAVATHI

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. 23/1/2018 in A.S.No.28 of 2013, on the file of the Senior Civil Judge, Ramachandrapuram ("First Appellate Court" for short), confirming the Judgment and decree, dtd. 13/3/2013 in O.S.No.38 of 2008, on the file of Principal Junior Civil Judge, Alamuru ("Trial Court" for short).

(2.) The appellant herein is the defendant and the respondent herein is the plaintiff in O.S.No.38 of 2008 before the Trial Court.

(3.) The plaintiff initiated action in O.S.No.38 of 2008 with a prayer for eviction and vacant possession of the plaint schedule property; for arrears of rentals at Rs.2,500.00 per month from January, 2004 onwards; for future damages at Rs.2,500.00 per month from 1/12/2006 and for costs of the suit.