B.R. PATIL Vs. TULSA Y. SAWKAR

JUDGEMENT

(1.) The first defendant in O.S. No.7944 of 2003 in the Court of Additional City Civil Judge at Bangalore is the appellant before us. The said suit was filed by his sister as the first plaintiff and his sister- in-law as the second plaintiff. The reliefs sought read as follows: -

(2.) The Trial Court partly decreed the suit. It granted prohibitory injunction in favour of the second plaintiff.

(3.) Feeling aggrieved by the aforesaid judgment, three separate appeals have been generated. RFA No.1503/2005 was filed by the appellant. RFA No.1296/2005 was filed by the plaintiffs whereas RFA No.1369/2005 was filed by the second defendant in the suit. By the impugned judgment, the High Court has allowed the appeal filed by the plaintiffs and the second defendant and dismissed the appeal filed by the first defendant. Resultantly, the High Court has decreed the suit in the following manner: -