RAAJ QUALITY NEROS Vs. T.CHANDRASHEKER

JUDGEMENT

(1.) Heard Sri Raja Gopallavan Tayi, learned counsel for the appellants and Sri K. Krishna, learned counsel for the respondent, on the question of admission. Perused the record.

(2.) This is a Second appeal preferred aggrieved by the impugned judgment and decree dtd. 13/3/2025 in A.S.No.8 of 2024 on the file of the III Additional District Judge, Medchal-Malkajgiri District at Kukatpally, confirming the Judgment and decree dtd. 4/8/2023 in O.S.No.1733 of 2022 (Old O.S.No.263 of 2018) on the fie of the III Additional Junior Civil Judge, Medchal-Malkajgiri District at Kukatpally.

(3.) The brief facts of the case are that the respondent/plaintiff filed suit for eviction against the appellants/defendants with respect to suit schedule property consisting of shop bearing No.108, situated at Padmavathi Plaza, Opp. Kukatpally Housing Board, Hyderabad with plinth area admeasuring 400 Sft. together with common area bounded by East: Corridor, West: Road, North: Shop No.109, South: Shop No.107. The appellants herein were served with summons and they made appearance before the Trial Court. Thereafter, filed written statement but failed cross examine witness PW1 and also did not adduce either documentary or oral evidence. Thus, on the basis of the evidence adduced by the respondent herein, the suit was decreed directing the appellants herein to vacate the shop within one month from the date of judgment. Aggrieved by the same, the First Appeal is preferred to set aside the judgment of the Trial Court.