C SHANKAR Vs. RANGAMMA W/O GANGAPPA

JUDGEMENT

(1.) THIS is first defendant's appeal against the judgment and decree in O.S. No.2494/2000 on the file of the IX Addl. City Civil and Sessions Judge, Bangalore, dated 4th December 2007.

(2.) THE suit is one for permanent injunction restraining the defendants from interfering with the suit schedule property. The suit schedule property as described in the plaint is property bearing No.652, Municipal No.652/32/1, 6th Cross, B and ASO Block, R.P.C Layout, Vijayanagar, Bangalore, bounded on the:

(3.) IN the evidence, DW.1 did not dispute that his site No. is 653 and its boundaries are different from that of site No.652. He also stated that, he has nothing to do with site No.652.