V. SHYAM Vs. BATCHU SUNITHA

JUDGEMENT

(1.) Since these two Civil Miscellaneous Appeals arise between the same parties, they are heard together and being disposed of by this common judgment.

(2.) The appellant in both these appeals is defendant in O.S.No.1529 of 2013 and plaintiff in O.S.No.1827 of 2014.

(3.) O.S.No.1529 of 2013 was filed by the respondent in these appeals against the appellant for recovery of possession of the suit schedule property, damages/mesne profits of Rs.3,60,000/- for the period from September, 2010 to August, 2013, future damages @ Rs.10,000/- per month from the date of filing of the suit till handing over original Sale Deed dated 19.09.2006 to the respondent in respect of Flat bearing Municipal No.1-21-328/1/F2 (old No.21-332 & 21-67/4/2) on Plot Nos.15 and 16 in Sy.Nos.444, 445, 446 and 447, admeasuring 425 square feet in Chitharaiah Colony, Venkatapuram, under Alwal Municipality, Malkajgiri Mandal, Ranga Reddy District.