LAWS(KAR)-2011-6-107

P B PATHY Vs. S PANDURANGAM

Decided On June 24, 2011
P.B.PATHY Appellant
V/S
S.PANDURANGAM Respondents

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.

(2.) STATED in brief, the case of the plaintiff is as under:

(3.) 2nd defendant, though appeared through his Counsel, did not choose to file his written statement.