NADAGOWDA Vs. ANNAPOORNA

JUDGEMENT

(1.) Appeal is directed against the Judgment and decree dtd. 11/9/2006 passed in O.S. No. 617/2004 by the XVII Additional City Civil Judge, Bengaluru, Wherein the suit of the plaintiff for permanent injunction came to be decreed with cost.

(2.) Being aggrieved by the said Judgment and decree the defendant is in appeal under Sec. 96 CPC.

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