MAHADEVAMMA Vs. B.M. MAHADEVASWAMY

JUDGEMENT

(1.) Aggrieved by the order of the Trial Court deleting issue No.2 in O.S.No.4013/2004, defendant No.2 has preferred the above petition.

(2.) Respondent filed O.S.No.4013/2004 against the petitioner and her husband (defendant No.1) Narayana seeking declaration that he is the lawful owner of the suit schedule property and to put him back in peaceful possession of the said property and to restrain defendants or anybody claiming them from interfering with his peaceful possession of the suit schedule property and etc.

(3.) The subject matter of the suit was site bearing No.58, Old No.52/58, measuring 40 X 30 feet, Malagalu, Panchasheelanagar, Nagarabhavi Post, Bengaluru and house constructed thereon.