DILIP D CHATLANI Vs. SATYANARAYAN TOLTA

JUDGEMENT

(1.) Both the appeals are filed by the same individual, and against a common judgment. Hence, they are disposed of through a common judgment.

(2.) The original appellant, by name, Dilip D. Chatlani, died during the pendency of the appeals, and his legal representatives are brought on record.

(3.) The respondent is the owner of Shop No.70 of Chenoy Trade Centre, Ground Floor, 116 Parklane, Secunderabad (for short 'the shop'). The appellant is the owner of Shop No.69, which is on the rear side of Shop No.70. The respondent gave his shop, on lease, to the appellant, in April, 1990. He filed OS No.511 of 2004 in the Court of Senior Civil Judge (Fast Track Court), City Civil Court, Secunderabad, for eviction of the appellant, by pleading several grounds.