SAMA AMMANI Vs. RAJA VENKATA KRISHNA GUPTA

JUDGEMENT

(1.) This Revision is filed challenging the order dated 18-02-2016 in I.A.No.13 of 2015 in O.S.No.262 of 2008 of the VI Additional District Judge (FTC), Narsapur.

(2.) The petitioners herein are defendants in the suit. The respondent/plaintiff filed the suit for declaration that he was the statutory tenant of the plaint schedule property, for permanent injunction and other reliefs.

(3.) The evidence of plaintiff was closed and the matter was coming up for petitioners' evidence and had undergone six adjournments. The petitioners did not lead evidence on the dates of these adjournments, but filed I.A.No.13 of 2015 under Order XV-A C.P.C. to direct the respondent to deposit into Court the alleged rents from 04-01-2008 @ Rs.350.00 per month, which they claimed to be the admitted rent with interest.