(1.) This appeal, under Section 96 r/w Order XLI Rule 1 of CPC, is filed by the appellant/defendant, challenging the judgment and decree, dated 17.06.2014, passed in O.S.No.1717 of 2011 by the V Senior Civil Judge, City Civil Court, Hyderabad, whereby, the subject suit filed by the respondent/plaintiff for eviction of the appellant/defendant from the suit schedule property and arrears of rent was decreed with costs.
(2.) Heard the submissions of Sri S.M.Rafee, learned counsel for the appellant/defendant, Sri R.A.Achutanand, learned counsel for the respondent/plaintiff 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.