P L NAGARAJA SETTY S/O LATE P LAKSHMAIAH SETTY Vs. S PRASANNAKUMAR S/O LATE L SAKARAJU SETTY; G NARASIMHA KAMATH, MAJOR; P P LAKSHMI, MAJOR; UTTAMCHAND K SHA, MAJOR; K N CHAYAPATHY, MAJOR AND ORS

JUDGEMENT

(1.) This is an Appeal filed by the plaintiff under Section 96 of the Code of Civil Procedure, challenging the judgment and decree 12.8.2008 made in O S No. 1958/1993 on the file of XXXVIII Addl. City Civil Judge at Bangalore City.

(2.) For the purpose of convenience and better understanding, 'the appellant' and 'respondent No. 1' are hereinafter referred to as 'the plaintiff and 'the defendant', respectively, and 'respondent Nos. 2 to 69' are referred to as 'the defendants'.

(3.) The brief facts of the case leading to the filing of the Appeal may be stated as under: