QOA CONSULTING GROUP Vs. MOHD AHAMED ALI

JUDGEMENT

(1.) These two Revisions arise between the same parties out of the same suit and therefore they are being disposed of by this common order.

(2.) Petitioner in both these Revisions is sole defendant in O.S.No.907 of 2016 on the file of the IV Senior Civil Judge, City Civil Court, Hyderabad.

(3.) The said suit was filed by respondent in the Revisions against the petitioner seeking eviction of petitioner from the suit schedule property and for recovery of arrears of rent of Rs.5,50,000/- from 15-10-2015 to 15-08-2016 and to direct the petitioner to pay damages at Rs.1,50,000/- from the date of suit.