RAJAN Vs. P.A. LAXMIDEVI

JUDGEMENT

(1.) THIS appeal is by the fourth defendant against the judgment and decree in O.S.No.962/1986 dated 8th February 2008 on the file of XV Addl.City Civil & Sessions Judge, Bangalore City.

(2.) PARTIES would be referred to as per their ranking in the trial court.

(3.) PLAINTIFF 's case is that, she is the owner of the suit schedule property, which form portion of the entire property bearing new No.1, 1 'B' Main Road, Gokul 1st Stage, 3rd Phase, Bangalore-560 054.