KOTLA PARAMESHWARI Vs. K. PERUMALLU

JUDGEMENT

(1.) This Civil Revision Petition is filed under Article 227 of the Constitution of India by defendants 1 & 2, assailing the order dtd. 16/6/2021 in IA No.6 of 2021 in OS No.10 of 2021 on the file of the learned IX Additional Senior Civil Judge, Ranga Reddy District at L.B. Nagar.

(2.) This application in IA No.6 of 2021 was filed by the plaintiffs under Order XV-A read with Sec. 151 of the Civil Procedure Code (for short 'CPC') to direct the defendants to pay the arrears of rent from 1/9/2019 to 30/5/2020 for nine months @ Rs.1,28,993.00 per month excluding electricity and water charges, which comes to Rs.11,60,937.00 plus difference of enhanced amount of Rs.1,23,977.00, total due amount of Rs.12,84,914.00 and after deducting rental deposit amount of Rs.6.00 lakhs, the defendants may be directed to pay Rs.6,84,905.00 to the petitioners.

(3.) This application in IA No.6 of 2021 was allowed by the trial Court. Feeling aggrieved by the said orders, this civil revision petition is filed by the defendants 1 & 2.