R. Kantha Rao, J. - (1.)The Plaintiff in O.S. No. 1052 of 2003 filed both the second appeals. S.A. No. 544 of 2007 is filed against the decree and judgment, dated 06.11.2006 by the III Additional Chief Judge, City Civil Court, Hyderabad in A.S. No. 248 of 2005. Whereas, S.A. No. 545 of 2007 is filed against the decree and judgment, dated 06.11.2006 passed by the III Additional Chief Judge, City Civil Court, Hyderabad in A.S. No. 535 of 2005 (cross appeal).
(2.)I have heard Sri M.V.S. Suresh Kumar, Learned Counsel appearing for the Appellant and Sri D. Ramalinga Swamy, Learned Counsel appearing for the Respondent. For the sake of convenience, the parties will be referred to as "the Plaintiff and the Defendant".
(3.)The brief facts necessary for considering the appeals may be stated as follows:
The Plaintiff instituted the suit for recovery of possession of the schedule mentioned premises, for arrears of rent, damages and maintenance charges. Admittedly, the Plaintiff is the owner of the premises bearing No. 16-11-19/18/1, known as 'Appaji Complex' with a built up area of 500 square feet below the staircase at Tejnivas Compound, Saleem Nagar Colony, Malakpet, Hyderabad. He leased out the said premises to the Defendant on a monthly rent of Rs. 2,000.00 under a registered lease deed, dated 13.06.2001. The Plaintiff also received an amount of Rs. 1,00,000.00 on the date of lease deed as deposit. These facts are also not in dispute.