AMIR RAHAMATHULLA KHAN Vs. MEERA HARINATH

JUDGEMENT

(1.) THIS is a defendant's appeal challenging the judgment and decree passed by XXVI Addl. City Civil Judge, Mayohall, Bangalore dated 09.12.2011 in O.S. No. 15443/2005 whereunder plaintiffs suit for ejectment has been decreed by directing the defendant to hand over vacant possession of schedule premises within three months from the date of the order. Though the matter was listed for admission, by consent of learned Advocates appearing for the parties and also taking into consideration that the suit for ejectment was pending before trial Court from the year 2005, appeal is taken up for final disposal.

(2.) I have heard the arguments of Sri B.S. Krishnamurthy learned Advocate appearing for appellant and Sri Shailesh learned Advocate appearing for respondent. The parties are referred to as per their rank in the trial Court.

(3.) ON the basis of pleadings of the parties, trial Court framed the issues and after evaluation of entire evidence both oral and documentary, trial Court by its judgment and decree dated 09.12.2011 decreed the suit directing the defendant to hand over vacant possession of the schedule premises within three months from the date of order. It is this judgment and decree which is questioned in the present appeal.