Sri Sanjay Kumar, J. - (1.)This civil revision petition under Art. 227 of the Constitution arises out of the order dated 05.10.2016 passed by the learned XVI Additional District and Sessions Judge, Ranga Reddy District at Malkajgiri, in I.A.No.526 of 2016 in O.S.No.778 of 2015. O.S.No.778 of 2015 was filed by the respondent herein for the following reliefs:
'(a) To evict the defendants from the Suit Schedule Property i.e., all that part and parcel of the Premises consisting of Ground, First, Second and Third floors bearing Survey No.145/A-Part, admeasuring 1805.78 sq. mts (2160 sq. yards) situated at Bachupally village, Pragatinagar Gram Panchayat and to direct the defendants to deliver the vacant and peaceful possession of the same to the Plaintiff,

(b) To direct the defendant to pay a sum of Rs.20,24,000.00 (Rupees Twenty Lacs Twenty Four thousand only) along with interest @ 24% per annum from 12/06/2015 to till the date of passing judgment and decree and also to pay future interest of 6% pa from the date of decree and judgment to till the date of payment of decretal amount, being the amount representing loss of building materials,

(c) to direct the defendant to pay compensatory damages to the Plaintiff payable @ Rs.54,000.00 (Rupees Fifty thousand only) per day to the Plaintiff to till the date of vacation of the defendants from the Suit Schedule Property.

(d) to award costs of the suit, and

(e) pass such other relief or reliefs as this Honourable Court deem fit and proper in the interest of Justice."

(2.)The respondent/plaintiff filed I.A.No.526 of 2016 in the said suit under Order 15-A Civil P.C. seeking a direction to the petitioner/1st defendant to deposit rent at the rate of Rs.10.15 paise per square foot for 65,000 square feet from 14.12014 till 31.03.2016 and for every month thereafter. By the order under revision, the trial Court allowed the I.A. in part and directed the petitioner/1st defendant to deposit monthly rent of Rs.4,25,000.00 from Jan., 2015 onwards and to continue to pay the rentals in future at the same rate. The arrears from Jan., 2015 to Nov., 2016 were directed to be deposited within two months and the future rents were to be deposited on or before the 10th day of every month commencing from Dec., 2016. Aggrieved thereby, the petitioner/1st defendant filed this revision.
(3.)Heard Sri Vedula Venkata Ramana, learned senior counsel appearing for M/s. Bharadwaj Associates, learned counsel for the petitioner/1st defendant, and Sri D.V. Seetha Rama Murthy, learned senior counsel representing Sri P. Shravan Kumar Goud, learned counsel on caveat for the respondent/plaintiff.