A NAGENDRA Vs. K NAGARAJ

JUDGEMENT

(1.) This is a plaintiff's appeal against the judgment and decree of the trial Court which has dismissed the suit of the plaintiff for injunction.

(2.) For the purpose of convenience, the parties are referred to as they are referred to in the plaint.

(3.) The subject-matter of the suit is the schedule premises situated in front of ITA notified area belonging to the first defendant. The case of the plaintiff is that he is the proprietor of Kapali Traders situated at Krishnarajapuram, Bangalore-36. He has taken the shop premises on lease basis from the first defendant on a monthly rent of Rs. 450/- per month.