KONDAL RAO GAJAWADA Vs. A.DAMODAR REDDY

JUDGEMENT

(1.) This Second Appeal, under Section 100 of the Code of Civil Procedure, 1908, is filed by the appellant/defendant, challenging the judgment and decree, dated 20.12.2019, passed in A.S.No.151 of 2017, by the VII Additional District Judge, Ranga Reddy District at L.B.Nagar, Hyderabad, whereby, the judgment and decree, dated 29.04.2017, passed in O.S.No.310 of 2009 by the II Additional Senior Civil Judge, Ranga Reddy District at L.B.Nagar, directing the appellant/defendant to vacate and handover vacant possession of the suit schedule property within two months from the date of the said judgment and to pay arrears of rent of Rs.45,000/- to the respondent/plaintiff and granting mesne profits, was confirmed.

(2.) Heard the submissions of Sri K.Sreenivas, learned counsel for the appellant/defendant, Sri A.Sudershan Reddy, learned senior counsel appearing for Sri M.Srinivas Reddy, learned counsel for the respondent/plaintiff on caveat and perused the record.

(3.) The appellant herein is the defendant/tenant and the respondent herein is the plaintiff/landlord in the Original Suit. The parties are hereinafter referred to as per their array in the Original Suit.