ANDHRA PRADESH INDUSTRIAL INFRASTRUCTURE CORPORATION LTD Vs. RAMA TUBES CO , REP BY ITS SRI MANIKLAL GULAB RAI

JUDGEMENT

(1.) The appeal AS No.998 of 1995 is filed by the Andhra Pradesh Industrial Infrastructure Corporation Limited (APIIC) and another against the judgment and decree dated 27.03.1995 passed in OS No.151 of 1987 by the Additional Subordinate Judge, Ranga Reddy District. The said suit is filed by APIIC and another against Rama Tubes Company and 9 others claiming reliefs of delivery of vacant possession, mesne profits etc.

(2.) Transfer AS No.3464 of 2003 is filed by APIIC against the judgment and decree dated 27.03.1995 passed in OS No.267 of 1993 by the Additional Subordinate Judge, Ranga Reddy District. This suit was filed by Rama Tubes Company. The cross-appeal in Tr.AS No.3464 of 2003 are filed by Rama Tubes Company against APIIC aggrieved by certain findings in OS No.267 of 1993.

(3.) The case of the plaintiffs in OS No.151 of 1987 in a nutshell is that on 09.12.1976 they have entered into agreement with the first defendant-Rama Tubes Company and had given possession of the suit schedule property to the said company. As the first defendant company did not adhere to the terms and conditions, the allotment was cancelled by letter dated 19.12.1977. After a long time due to protracted correspondence, a fresh offer of re-allotment was given but as the same was not accepted, the suit was filed for delivery of vacant possession and mesne profits, as the plaintiffs state that the defendants let out the suit schedule property to others.