UNION OF INDIA Vs. N S KRISHNA SETTY

JUDGEMENT

(1.) This appeal by the defendants is directed against the judgment and decree, dated 18.06.2005, passed by the XVI Additional City Civil and Sessions Judge, Bangalore, in O.S.No.8785/2002.

(2.) By the impugned judgment and decree, the Trial Court has decreed the suit of the plaintiff and has restrained the appellants, their men, etc., from interfering with the peaceful possession and enjoyment of the suit schedule property by the plaintiff.

(3.) Aggrieved by that, the appellants defendants have filed this appeal.