STARLET PROJECTS PVT. LTD. Vs. CHERUPALLY ARVIND

JUDGEMENT

(1.) This City Civil Court Appeal, under Section 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908 (CPC), is filed by the appellant/defendant, challenging the judgment and decree dated 02.12.2016, passed in O.S.No.844 of 2013, by the V Senior Civil Judge, City Civil Court, Hyderabad, wherein the suit filed by the respondent herein/plaintiff against the appellant herein/defendant, for eviction and damages was decreed with costs, directing the defendant to handover vacant and physical possession of the suit schedule property i.e, first and second floor of the premises bearing No.1-9-9/2/A, admeasuring approximately 3,800 sq.ft. situated at Ramnagar, Hyderabad, to the plaintiff within two(2) months from the date of the judgment and also to pay Rs.2,00,000/- per month towards damages to the plaintiff from 01.08.2016 to till the date of delivery of vacant possession of the suit schedule property, on or before 5th of every month, failing which, the plaintiff is entitled to recover the possession of the suit schedule property and also damages from the defendant by following due process of law.

(2.) Heard Sri Challa Dhanamjaya, learned counsel for the appellant/defendant, Sri V.Srihari, learned counsel for the respondent/plaintiff and perused the record.

(3.) The appellant herein is the defendant and the respondent herein is the plaintiff before the Court below. For the sake of convenience, hereinafter, the parties will be referred as they were arrayed before the Court below.