G. SIVA KOTESHWARA RAO Vs. P.RAMU GOUD

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitionerplaintiff alleging that the respondent-defendants, having not challenged the orders dated 10.03.2020 in I.A.No.994 of 2018 in O.S.No.850 of 2018, failed to comply with the said orders till date and not paid arrears of rent either directly to the petitioner or by depositing the said amount to the credit of the suit.

(2.) Learned counsel for petitioner seeks to submit that the respondents have abandoned the suit premises, which is a commercial property and due to their negligent and adamant attitude in not complying with the directions of the trial Court in I.A.No.994 of 2018, the petitioner is being subjected to extreme financial distress and mental agony, accordingly, urged for early disposal of original suit No.850 of 2018.

(3.) A perusal of the order dated 10th March 2020 in I.A.No.994 of 2018 filed under Order XV-A r/w. Section 151 CPC shows that the trial Court has directed the respondent-tenants to deposit arrears of rent of Rs.9,51,000/- into the Court within three months from the date of said order with a further direction to pay future rent at the rate of Rs.55,000/- by deducting Rs.25,000/- per month on or before 10th of every succeeding month till the main suit is disposed of, subject to final calculation.