KOTHARI INTER GROUP LTD Vs. VINAYAKA ENTERPRISES

JUDGEMENT

(1.) This is a defendant's appeal against the order of eviction in O.S. No. 1879/2009, on the file of City Civil Judge, Bangalore. Heard Sri. Sunil S. Rao, learned counsel for the appellant and learned counsel Sri. Rajendra Prasad for the respondent/plaintiff. Perused the records in supplementation thereto.

(2.) From what the learned counsel on both sides have adverted to and also manifest from the records, the factual matrix is:

(3.) The learned Trial Court analyzing the evidence held plaintiff's evidence outweighs the defence and by the impugned judgment and decree, decreed the suit. Assailing it he is in appeal.