Syed Qayyam Abbas Abidi vs Msc Educational Society
2021 Latest Caselaw 2839 Tel

     THE HON'BLE SRI JUSTICE T. AMARNATH GOUD

                       C.C.C.A. No.88 of 2021

JUDGMENT :

This Appeal is filed aggrieved of the judgment and decree dated

01.06.2021, passed by the XIX Senior Civil Judge, City Civil Court,

Secunderabad, in O.S.No.76 of 2018.

2. Heard learned counsel for appellant and perused the material on

record.

3. Ex facie, by going through the record, this Court finds that the

appellant herein, who has suffered decree before the trial Court, is the

tenant vide rental agreement dated 04.11.2014. Aggrieved thereby,

the present appeal is preferred.

4. When the case is called, the counsel for appellant herein has

prayed that this appeal needs to be allowed. When the Court has

given him an option to argue the matter, the Counsel has again

repeated saying that the appeal needs to be allowed. Further, the

counsel for appellant submitted that the landlord is not MSC

Educational Society represented by its Secretary Mr.M.S.Nagesh

Chanter. On the other hand, when this Court has drawn his attention

to the rental agreement between the appellant and respondent herein,

the appellant has no answer.

5. In view of the above, this Court finds that it is not a fit case to

entertain, for grant of relief sought for. Since no further argument

has been advanced in support of the appeal, this CCCA is dismissed.

However, with regard to vacating the premises, this Court grants three

months' time from today, to vacate the premises. No order as to costs.

Pending miscellaneous applications, if any, shall stand closed.

________________________ T. AMARNATH GOUD, J.

Date: 29.09.2021

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