KANNAMMA, MUTHAIAH AND OTHERS Vs. R. POORNACHANDRA

JUDGEMENT

(1.) THOUGH this appeal has been listed for admission with consent it is heard on merits and disposed of by this judgment.

(2.) THIS is a defendants ™ appeal challenging the judgment and decree of the trial Court granting decree of eviction against them.

(3.) THE brief facts of the case are as follows: The suit schedule property is a shop bearing No. 4 situated in ground floor of the entire property bearing No. 22, I Main Road, III Cross, Sudhamnagar, Bangalore -27, more fully described in the schedule appended to the plaint (hereinafter referred to as the 'suit premises ™ for short).