AIR 2012 ANDHRA PRADESH 4 ::(2011) 5 AndhLD 508 ::(2011) 2 RentLR 652

Andhra Pradesh High Court

Hon'ble Judge(s): L. Narasimha Reddy , J

(A) Civil P.C. (5 of 1908) , O.15A— Striking off defence - Suit for recovery of possession - Non-compliance with order of payment of rent entails in striking off the defence. Order XVA was introduced into C. P. C. through the A. P. State amendment. It enables the plaintiff in a suit for recovery of possession of an immovable property from a lessee, to insist on deposit of rents, along with the written statement. Once an order is passed directing the defendant in such a suit to deposit the arrears of rent, non compliance with it, would entail in striking off of the defence.(Para 8) (B) Words and Phrases - 'Judgment' - Meaning. Broadly, the meaning of term 'Judgment' is a document, which incorporates, a) brief statement of the plaint and written statement; (b) gist of the evidence adduced by the parties; (c) discussion on issues involved; (d) consideration of the arguments advanced by the parties; (e) reference to the relevant provisions of law; (f) the opinion of the Judge/ @page-AP5 Judges and (f) the royal seal.(Para 15) (C) Civil P.C. (5 of 1908) , O.12 R.6, O.15 R.1, O.20 R.5— Judgment on admission - Framing of issues - Necessity. ....