ATHMURI VENKATESWARA RAO Vs. ATMAKURI PRAMODINI DEVI

JUDGEMENT

(1.) Heard Sri C.B.Adarsh Kumar, learned counsel for the petitioner and perused the material on record.

(2.) The plaintiff-respondent filed O.S.No.482 of 2017 on the file of Principal Junior Civil Judge, Vijayawada for eviction of the defendants (2 in number) in the suit from the suit schedule property and for recovery of arrears of rent and damages from 6/5/2017 till the date of delivery. The suit was decreed on 10/9/2018. The appellant (defendant No.1 in the suit) filed A.S.No.219 of 2019. The appeal was dismissed by the Court of learned VI Additional Civil Judge (Senior Division), Vijayawada.

(3.) The appellate Court passed the following decree.