MOHD FAZAL AHMED Vs. T NAGARATNARN

JUDGEMENT

(1.) This Revision is filed challenging the order dt.08.04.2019 passed in I.A. No.722 of 2016 in I.A. No.997 of 2015 in O.S. No.657 of 2014 by the II Additional Senior civil Judge, Ranga Reddy District at L.B.Nagar.

(2.) The said suit was filed by the respondents against the petitioner for recovery of possession as well as arrears of rents specifically pleading that the petitioner is the tenant of the respondent and is in due of arrears of rent.

(3.) The respondents also filed I.A. No.997 of 2015 invoking Order XV-A CPC for a direction to the petitioner to pay arrears of rent at Rs.18,000/- per month due as on March 2014 and also from April, 2014 to July, 2015 and to pay or deposit future rents month to month within one week and in the alternative strike off the defence of the petitioner.