UNION OF INDIA Vs. S.A.ASSOCIATES

JUDGEMENT

(1.) Heard Sri. K. Mohan, learned counsel for the appellant and Sri P. Thirumala Rao, learned counsel for the respondent and perused the record.

(2.) This appeal is filed under Sec. 96 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'the CPC'), assails the judgment and decree dtd. 31/8/2016 passed by the learned III Additional Chief Judge, City Civil Court, Hyderabad in O.S.No.516 of 2012. By the impugned judgment, the trial Court decreed the suit for eviction and recovery of arrears of rent of Rs.15,94,544.00 for recovery of possession against the appellant/defendant by invoking the provisions of Order XII Rule 6 of CPC.

(3.) The appellant is the defendant and the respondent is the plaintiff in O.S.No.516 of 2012.