RAJAMMA Vs. HANUMAKKA

JUDGEMENT

(1.) This appeal is by the legal representatives of Defendant No. 1 and Defendant No. 2 against the judgment in O.S. No. 1401/1980 date 9.9.2005 on the file of the XXIV Additional City Civil Judge, Bangalore city.

(2.) Parties are referred as per their ranking in the Trial Court.

(3.) The suit is one for declaration of title over the suit schedule 'C' property and for mandatory injunction directing the Defendants to remove unauthorised construction on suit schedule 'C' property and for possession of the same with mesne profits and costs.