G M MAHENDRA Vs. G M MOHAN

JUDGEMENT

(1.) The legality and correctness of the judgment passed by the 4th Addl. City Civil judge, Bangalore, Maya hall Unit dt. 25.9.2004 in o.s. No. 355/2005 is called in question in this appeal.

(2.) The Appellant was the Plaintiff. Deceased R-1 was the 1st Defendant and R-1 was 2nd Defendant in the Trial Court. The suit was instituted by the Plaintiff claiming 1/2 share in the plaint schedule property and for account from 1.7.1978 till the date of suit and also for future (sic) profits.

(3.) The subject matter of the suit is property bearing municipal old No. 6, New No. 28 situated at Lalbagh Road (also called as Mission road), Bangalore which consists of main building, out house, cottage garage etc measuring on the eastern side 192.3 ft +35 ft. west by 207.3 ft north by 94 ft. south by 36 ft. 8 inches. In all, 19863 sq. with a building of 14639 sq. ft.