K. N. MURTHY Vs. SURENDER BANTIA

JUDGEMENT

(1.) These three Revisions arise out of the same suit between the same parties and so they are being disposed of by this common order.

(2.) The petitioners in these cases are landlords of the respondents / tenants.

(3.) The petitioners had filed O.S.No.230 of 2019 before the IX Additional Chief Judge, City Civil Court at Hyderabad for eviction of the respondents from the suit schedule properties and to direct the respondents to pay Rs.12,87,452/- along with interest at 18% per annum from the date of the suit till realization and also to pay damages @ Rs.7,00,000/- per month from the date of the suit till the date of vacating and handing over possession of the suit schedule properties.