THE COMMISSIONER, BANGALORE DEVELOPMENT AUTHORITY Vs. AMUDHA

JUDGEMENT

(1.) This regular first appeal is directed against the judgment and decree dated 12.09.2014 passed in O.S.No.556/2014 by the IX Additional City Civil and Sessions Judge at Bengaluru.

(2.) For the sake of convenience, the parties in this appeal are referred to their status before the trial Court.

(3.) The plaintiff has filed a suit for permanent injunction against the defendant restraining the defendant from interfering with her peaceful possession and enjoyment of the suit schedule property.