RAJ JEJANI Vs. J.VANESSA

JUDGEMENT

(1.) These two Revisions arise out of the same suit between the same parties, and so they are being disposed of by this Common Order.

(2.) The petitioner in both these Revisions is defendant in O.S.No.160 of 2019 on the file of I Additional Chief Judge, City Civil Court, Secunderabad.

(3.) The said suit was filed by respondents against petitioner for a direction to petitioner to vacate the suit 'A', 'B' and 'C' Schedule properties and to handover vacant peaceful possession of the same to respondent; to direct petitioner to pay to respondents a sum of Rs.22,23,999/- towards arrears of rent and also for damages for illegal use and occupation of the aid properties from 01.05.2019 till the filing of the suit at the rate of Rs.70,000/- p.m. for each of the 'A', 'B' and 'C' Schedule properties; and to direct the petitioner to pay damages / mesne profits at the rate of Rs.70,000/- p.m. for each of the 'A', 'B' and 'C' Schedule properties from the date of suit till the petitioner vacates the same at the rate of Rs.70,000/- p.m.