OSMANIA MEDICAL COLLEGE Vs. MAHANTH MAHESH DAS

JUDGEMENT

(1.) This second appeal is preferred by Osmania Medical College, Koti, Hyderabad represented by its Principal, Government of Telangana represented by the Secretary, PWD (R &D), Secretariat Building, Hyderabad and the E.E., South Building Division, Khairatabad, Hyderabad/defendants against Mahanth Mahesh Das and Smt.Gangabai (died per LRs respondent/plaintiff Nos.3 and 4), Anand Das and Meera Chandr Sekhar (plaintiffs).

(2.) O.S.No.313 of 1981 was filed by plaintiffs for recovery of possession and arrears of rent and also for mandatory injunction against the defendants and it was decreed in favour of the plaintiffs on 3/5/2005. Aggrieved by the said judgment, defendant Nos.1 to 3 preferred an appeal A.S.No.291 of 2005 and the same was dismissed confirming the judgment of the trial Court. Aggrieved by the said judgment, this second appeal is preferred by the defendants in the suit with the following substantial questions of law:

(3.) Heard the arguments of both the learned counsel at length, perused the record and also documents filed by them.