B MALLAMMA Vs. V T V RANGA CHARY

JUDGEMENT

(1.) The appellants herein were the original defendants in O.S.No.5308 of 1988, which was filed in the Court of the X Assistant Judge, City Civil Court, Hyderabad by the plaintiff/respondent herein.

(2.) The suit was filed for ejectment of the defendants and possession of the suit schedule property on the ground that the defendants were the licensees and their licence was terminated and the defendants were working as servants with the plaintiff. The suit was decreed.

(3.) Aggrieved by the aforesaid judgment and decree of the learned X Assistant Judge, City Civil Court, Hyderabad the appellants/defendants carried the matter in appeal by filing A.S.No.204 of 1993 in the Court of the Additional Chief Judge, City Civil Court, Hyderabad. On merit, the appeal was dismissed confirming the judgment and decree passed by the trial Court.