K TAVITI RAJU Vs. GOVINDA RAM DHANJI

JUDGEMENT

(1.) This appeal under section 100 of the Code has been filed questioning the judgment and decree passed by learned District Judge, Rayagada in R.F.A. No. 21 of 2013 confirming the judgment and decree passed by the learned Civil Judge (Senior Division), Rayagada in C.S. No. 75 of 2012. The appellant being unsuccessful in the suit as well as in the first appeal under section 96 of the Code of Civil Procedure, in the present appeal seeks to upset the concurrent findings returned by the courts below in finally rendering the judgments and decrees against him.

(2.) For the sake of convenience, in order to avoid confusion and bring in clarity, the parties hereinafter have been referred to as they have been arraigned in the trial court.

(3.) The plaintiff stating himself to be a tenant in respect of the suit shop room, has averred to have been so continuing since the time of his father stretching over the period of about eighteen years by the time of suit. It is stated that the parties had their lease agreements for the purpose and the last one dated 01.01.2009 (Ext. 1=Ext. A) was for a period of 11 months.