T.SRINIVAS Vs. B.BHUJANGA RAO

JUDGEMENT

(1.) This Civil Revision Petition is filed aggrieved by the order dtd. 16/2/2023 passed in I.A. No.719 of 2022 in O.S. No.1313 of 2022 (previously numbered as O.S. No.1105 of 2012) by the II Additional Senior Civil Judge, Medchal-Malkajgiri District, at Malkajgiri, as being illegal and contrary to settled principles of law.

(2.) Heard learned counsel for the petitioner and perused the record.

(3.) The petitioner herein is the defendant/tenant in the suit filed by the respondent No.1/owner, for recovery of arrears of rents and eviction of the petitioner herein from the suit scheduled property.