LAKSHMI BAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appeal is directed against the Judgment and decree dated 09.03.2007 passed by the learned IX Additional City Civil Judge at Bengaluru in O.S.No.9426/97 wherein the suit filed by plaintiffs for declaration of title and for possession came to be dismissed. Being aggrieved by the said Judgment and decree plaintiffs have come in appeal.

(2.) The defendants are (1) The Chief Secretary, Government of Karnataka, Vidhana Soudha and (2) The Commissioner, Bangalore Development Authority (for short 'BDA').

(3.) In order to avoid confusion and overlapping the parties are addressed in accordance with the rankings held by them before the trial court.