SHANTHA G.H. Vs. HRUDAYA RAJ

JUDGEMENT

(1.) This appeal by the unsuccessful plaintiff in O.S.No.8993/2013 is directed against the impugned judgment and decree dtd. 11/8/2016 passed by the XLIV Additional City Civil and Sessions Judge, Bengaluru (for short "the trial Court"), whereby the s aid suit for permanent injunction and other reliefs in respect of the suit schedule property filed by the appellant-plaintiff against the respondents-defendants was dismissed by the trial Court.

(2.) Heard learned counsel for the appellant, learned counsel for the respondents and perused the material on record including the impugned judgment and decree.

(3.) On instructions, learned counsel for the appellant submits that the parties have amicably settled the dispute in relation to the immovable property among themselves and the appellant is aggrieved by that portion of the impugned judgment and decree only in so far as it relates to the trial Court directing the impounding of the documents at Exs.P-1 to 3 viz., Sale Deed dtd. 30/4/2009, General Power of Attorney dtd. 22/8/1988 and an affidavit dtd. 22/8/1988 produced by the appellant-plaintiff.