KEMPAHANUMIAH Vs. ALLIED MOTORS

JUDGEMENT

(1.) This appeal is by the plaintiff challenging the judgment and decree of the trial court dismissing the suit filed by him for ejectment, mesne profits and other reliefs against respondents 1 to 4 herein.

(2.) For the sake of convenience, the parties in this appeal would be referred to by their rankings as they are arrayed in the suit before Trial Court.

(3.) The suit schedule property is the property bearing No.29 situated at Avalahalli, Uttarahalli, Mysore road, Bangalore - 26 measuring of 7000 sq.ft. morefully described in the schedule to the plaint (hereinafter referred to as the suit schedule property).