PACCO MEAL DELICIOUS KITECHENS Vs. A. LAXMAN YADAV

JUDGEMENT

(1.) This civil revision petition is filed under Article 227 of the Constitution of India, by the petitioners herein/respondents aggrieved by the order dated 09.07.2019 passed in I.A.No.1224 of 2018 in O.S.No.1227 of 2018 by the XV Additional District Judge-cum-II Additional Family Judge, Ranga Reddy District, at Kukatpally, wherein the Court below directed the petitioners herein/lessees to pay arrears of rent of Rs.10,40,000/- from June, 2017 to October, 2018, within one month and also to pay future rent @ Rs.65,000/- per month from November, 2018 onwards, till the disposal of main suit.

(2.) Heard Sri M.M.M.Srinivasa Rao, learned counsel for the revision petitioners and Sri Vedula Srinivas, learned counsel for the respondents and perused the record.

(3.) Learned counsel for the revision petitioners would contend that payment of arrears of rent is the main issue involved in the subject suit and the same is required to be determined only after due trial of the case. Further, it is contended that video footages are not called for from the revision petitioners to demonstrate the payment of monthly rents. It is also contended that the revision petitioners have paid the rents and no arrears are payable to the respondent/lessor and ultimately prayed to allow the revision petition and set aside the impugned order.