VADDI SATISHBABU Vs. B.YASODAMMA

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree dtd. 20/8/2018 in A.S.No.20 of 2013 on the file of the Judge, Family Court-cum-III Additional District Judge at Srikakulam, confirming the Judgment and decree dtd. 4/2/2013 in O.S.No.56 of 2006 on the file of the Principal Junior Civil Judge at Srikakulam.

(2.) The appellant herein is the defendant and the respondent herein is the plaintiff in O.S.No.56 of 2006 on the file of the Principal Junior Civil Judge at Srikakulam. The sole-respondent died during the pendency of the first appeal before the First Appellate Court and her son was brought on record as the respondent No.2 in the first appeal proceedings.

(3.) The plaintiff initiated action in O.S.No.56 of 2006 on the file of the Principal Junior Civil Judge at Srikakulam, with a prayer for eviction of the defendant from the plaint schedule property as a trespasser as lease period was over on 21/8/2005 and also to pay Rs.2,600.00 per month towards damages from September, 2005 for unauthorized occupation and for costs of the suit.