V. SRINIVASA BABU Vs. RANGA SANDHYA

JUDGEMENT

(1.) This City Civil Court Appeal, under Section 96 and Order XLI Rules 1 and 2 of the Code of Civil Procedure, 1908, is filed by the appellant/defendant No. 6, challenging the judgment dated 22. 03. 2016, passed in O. S. No. 107 of 2012, by the VII Senior Civil Judge, City Civil Court, Hyderabad, whereby, the suit filed by the 1st respondent herein/plaintiff against the appellant herein/ defendant No. 6 and other defendants for eviction and mesne profits was decreed with costs, directing the defendants to vacate the suit schedule property and deliver vacant possession of the same to the respondent No. 1/plaintiff within three months from the date of the said decree and further directing the defendants to pay a sum of Rs. 5,82,960/- towards difference of mesne profits and damages for use and occupation of the premises from 31. 03. 2010 till the date of filing of the suit and future mesne profits @ Rs. 40,000/- per month from the date of the suit till the vacant possession of the suit schedule premises is delivered to the 1st respondent/plaintiff by the defendants.

(2.) Heard Sri K. V. Bhanu Prasad, learned counsel for the appellant/defendant No. 6, Sri P. Rama Chandran, learned counsel for the respondent No. 1/plaintiff and perused the record.

(3.) The appellant herein is the defendant No. 6, the respondent No. 1 herein is the plaintiff and the respondents 2 to 6 herein are the defendants 1 to 5 before the trial Court. The parties will be hereinafter referred to as per their array before the trial Court.