Vinjamuri Satyanarayana Murthy vs Kodati Tulasi Rao
2021 Latest Caselaw 333 AP

      HONOURABLE SRI JUSTICE B. KRISHNA MOHAN

                SECOND APPEAL No.8 of 2021


JUDGMENT:

This Second Appeal is filed against the Judgment and

decree of the learned Senior Civil Judge, Razole in A.S.No.62 of

2019 dated 01.12.2020, confirming the Judgment and Decree of

the learned Junior Civil Judge-cum-Judicial Magistrate of First

Class, Razole in O.S.No.181 of 2017 dated 07.08.2019.

The appellant herein is the appellant before the lower

appellate Court and the defendant in the suit before the trial

Court. The respondent herein is the respondent in the lower

appellate Court and the plaintiff in the suit. The suit is filed for

eviction of the defendant from the suit schedule property and

the same was considered on merits by the Trial Court and the

suit was decreed directing the defendant to vacate the suit

schedule property within three(3) months vide Judgment dated

07.08.2019. Aggrieved by the same, the defendant went in

appeal in A.S.No.62 of 2019 on the file of Senior Civil Judge,

Razole and the lower appellate Court by considering the same

on merits confirmed the Judgment of the Trial Court vide its

Judgment dated 01.12.2020. Now the defendant came in

Second Appeal before this Court assailing the Judgments of the

Courts below by making certain grounds.

Upon perusal of the lower Court Judgments and the

material available on record, this Court finds that there is no

merit in the Second Appeal as the appellant could not establish

any substantial question of law to entertain this appeal.

However, since it is a matter of eviction of the

defendant/appellant herein the appellant is directed to vacate

the suit schedule premises within a period of three(3) months

from today by handing over the vacant possession of the suit

schedule property to the respondent unconditionally.

Accordingly, the Second Appeal is dismissed. No costs.

Consequently miscellaneous applications pending, if any,

shall also stand closed.

________________________ B. KRISHNA MOHAN, J

Date: 22-01-2021 TM

HONOURABLE SRI JUSTICE B. KRISHNA MOHAN

Second Appeal No.8 of 2021

Dated: 22.01.2021

TM