KONDETI DHARMA RAO Vs. K.ARUN KUMAR

JUDGEMENT

(1.) This Second Appeal is preferred by the appellant/defendant, aggrieved by the judgment and decree dated 13.03.2020 passed in A.S.No.7 of 2017 by the IX Additional Chief Judge, City Civil Court, Hyderabad confirming the judgment and decree dated 16.11.2016 passed in O.S.No.135 of 2013 by the I Senior Civil Judge, City Civil Court, Hyderabad.

(2.) For the sake of convenience, the appellant herein referred to as defendant and the respondents herein referred to as plaintiffs.

(3.) The respondents/plaintiffs filed O.S.No.135 of 2013 on the file of I Senior Civil Judge, City Civil Court, Hyderabad seeking eviction of the appellant/defendant from the suit schedule premises, to deliver vacant physical possession of the same, arrears of rent and also direct the defendant to pay Rs.36,000/-per month towards unauthorized occupation of the schedule premises from February, 2013.