APSRTC Vs. B RANGA RAO

JUDGEMENT

(1.) These are eight appeals. They have been heard together as there is common question of law and fact and this judgment will govern them all

(2.) It is a common ground that the respondents were inducted into possession in respect of separate portions of the land belonging to the appellants' bus complex at Tenali on 30-8-1977, except the respondent in A.S.No.2708 of 1989, who was inducted into possession on 1-12-1977, and respondent in A-S.No. 1502 of 1989, who was inducted into possession on 20-2-1978, for running various stalls against payment of different monthly amounts. The respondents remained in possession upto 31 -3-1980 by virtue of separate written agreements with the appellants. Thereafter, they continued to be in possession of their stalls on enhanced monthly amounts upto 31 -3-1983. Thereafter, dispute between the parties to the suit arose.

(3.) The appellants filed O.S.No.43 of 1986 against the plaintiff of O.S.No.154 of 1988, O.S.1No.48 of 1986 against the plaintiff of O.S.No.155 of 1988, O.S.No.44 of 1986 against the plaintiff of O.S.No. 150 of 1988, O.S.No.47 of 1986 against the plaintiff of O.S.No.152 of 1988, O.S.No.45 of 1986 against the plaintiff of O.S.No. 151 of 1988 and O.S.No.46of 1986 against the plaintiff of O.S.No. 153 of 1988 for damages for use and occupation of the stalls in their possession from 1-4-1983 to 28-2-1986, that is upto the date of institution of the suits, whereas the respondents filed the aforementioned suits against the appellants for permanent injunction restraining them from disturbing their possession until they are evicted in due course of law. One Mr. Mellagu Ramulu also filed O.S.No. 156 of 1988 against the appellants for permanent injunction restraining them from disturbing him from the stall in his possession until he is evicted in due course of law.