G.AMRUTHA Vs. KISHAN BANG

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the Lok Adalat Award dt. on 15.07.2013 passed in L.A.C.No.405 of 2013 by the Lok Adalat, City Civil Court Legal Services Authority, Hyderabad in O.S.No.280 of 2013.

(2.) The petitioner in this Revision was the defendant in the said suit.

(3.) The respondent had filed the said suit against the petitioner for recovery of possession of the suit schedule property and for recovery of Rs.4,85,000/-, alleged to be arrears of rent along with interest at 18% per annum from the date of the suit till realization and also for future mesne profits at the rate of Rs.80,000/- per month from the date of suit till the date of delivery of possession with interest at 18% per annum.