KRISHNA PROVISIONS Vs. VEENA G.VASWANI

JUDGEMENT

(1.) This Second Appeal, under Section 100 of the Code of Civil Procedure, 1908, is filed by the appellant/defendant, challenging the decree and judgment, dated 13.11.2019, passed in A.S.No.10 of 2018 by the I Additional Chief Judge, City Civil Court, Secunderabad, whereby, the decree and judgment, dated 05.12.2017, passed in O.S.No.382 of 2015 by the I Junior Civil Judge, City Civil Court, Secunderabad, was confirmed.

(2.) Heard the submissions of Sri Jithender Rao Veeramalla, learned counsel for the appellant/defendant, Sri G.S.Prakash Rao, learned counsel for the respondents/plaintiffs and perused the record.

(3.) The original suit in O.S.No.382 of 2015 was filed by the respondents herein/plaintiffs for eviction of the appellant/defendant from the suit schedule property and for mesne profits. On merits, the trial Court decreed the said suit directing the appellant/defendant to vacate the suit schedule property within two months from the date of the said judgment and further directed to file a separate application for ascertainment the mesne profits. Aggrieved by the same, the appellant/defendant preferred the subject First Appeal in A.S.No.10 of 2018 before the first appellate Court. The first appellate Court, after re-appreciating the entire evidence on record, dismissed the appeal by confirming the judgment and decree of the trial Court. Aggrieved by the same, the appellant/defendant filed this second appeal.