M. KUMAR Vs. B.C. VIJAYKUMAR

JUDGEMENT

(1.) This appeal by the defendant is directed against the judgment and decree, dated 26-8-2009, passed by the XIV Additional City Civil Judge, Bangalore, in O.S. No. 1865 of 2003. By the impugned judgment and decree, the Trial Court has decreed the suit of the plaintiff and has directed the appellant-defendant to demolish the construction put up in the suit 'B' Schedule property and to deliver vacant possession of the suit 'B' Schedule property to the plaintiff within three months.

(2.) Aggrieved by that, the appellant-defendant has filed this appeal.

(3.) Briefly stated, the facts are: