BOMASANI MUTYALA RAO Vs. TUNUGUNTALA HARNATH

JUDGEMENT

(1.) The Second Appeal No.264 of 2015 is filed by the plaintiff in respectof the finding given on mesne profits by the First Appellate Court. The Second Appeal No.286 of 2015 is filed by the defendant No.1. Both the second appeals have been filed against the decree and judgment, dtd. 28/2/2015 passed in A.S.No.32 of 2014 of XI Additional District Judge, Tenali ("First Appellate Court" for short). The said A.S.No.32 of 2014 is filed against the decree and judgment, dtd. 3/4/2014 passed in O.S.No.24 of 2012 of Additional Senior Civil Judge, Tenali ("Trial Court" for short). Since both the second appeals are filed against the decree and judgment passed by the First Appellate Court in A.S.No.32 of 2014, this Court clubbed together for being pronouncement of a common judgment.

(2.) The appellant in S.A.No.264 of 2015 is plaintiff and respondents are defendants 1 and 2; the appellant in S.A.No.286 of 2015 is 1st defendant, the 1st respondent is plaintiff and 2nd respondent is 2nd defendant in O.S.No.24 of 2012.

(3.) The plaintiff in O.S.No.24 of 2012 initiated action before the Trial Court with a prayer for eviction of 1st defendant from the plaint schedule property and for Rs.84,000.00 towards arrears of rent and for damages of Rs.30,000.00 per month from 1/2/2011 onwards with costs of the suit.