VAGEESWRI S. Vs. A. MOHAMMED RASOOL

JUDGEMENT

(1.) This appeal is filed by the defendant challenging the judgment and decree dated 18.7.2011 passed in O.S.No.5100/2008 on the file of the XXXVII Additional City Civil & Sessions Judge (CCH-38), Bangalore City, wherein the suit filed by the plaintiff has been decreed with costs declaring the plaintiff as the absolute owner of the suit schedule property permanently restraining the defendant from interfering with his possession over the suit schedule property in any manner.

(2.) For the sake of convenience, the parties are referred to as per their status before the Trial Court.

(3.) The plaint averments are that the suit property carved out of land in Sy.No.94/2 of Singasandra Village, Begur Hobli, Bengaluru South Taluk, originally belonged to Smt.Gowramma, wife of Lakshmaiah, Smt.Puttamma, wife of Ramaiah, Sri.L. Lingappa, S/o Lakshmaiah, Sri.R.Aswath, son of late Ramaiah and Sri.R.Mohan, son of late Ramaiah.