BANGALORE DEVLOPMENT AUTHORITY Vs. G.C.RAJASHEKAR

JUDGEMENT

(1.) The captioned regular first appeal is filed by defendants-Bengaluru Development Authority questioning the judgment and decree dtd. 10/10/2006 passed in O.S.No.5222/1999 by the IX Additional City Civil Judge at Bengaluru.

(2.) For the sake of convenience, the parties are referred as per their rank before the trial Court.

(3.) The facts leading to the case are as under: