P.B. PATHY Vs. S. PANDURANGAM AND ANOTHER

JUDGEMENT

(1.) THIS RFA is by the 1st defendant in O.S. No.4721/1998 on the file of learned XIV Addl. City Civil Judge, Bangalore (CCH No. 28) (hereinafter referred to as 'Trial Court" for short). Appellant -defendant has challenged in this appeal legality and correctness of the Judgment; and Decree dated 18.7.2006 passed in the said suit decreeing the suit of the plaintiff (1st respondent herein) and directing the defendants 1 and 2 therein (appellant and respondent No. 2 herein) to hand over vacant possession of the suit schedule property to the plaintiff within a period of 3 months from the date of the decree. Stated in brief, the case of the plaintiff is as under :

(2.) 1st defendant contested the case of the plaintiff by filing written statement dated 4.12.2000 and additional written statement dated 6.3.2006 contending as under :

(3.) ON the basis of the above pleadings, the Trial Court framed the following six issues and two additional issues and recorded its findings as shown against each of them. <FRM>JUDGEMENT_2419_TLKAR0_2011.htm</FRM>