K. JAYARAMA HEGDE Vs. H. C. RAJANNA

JUDGEMENT

(1.) This appeal is filed by the plaintiff challenging the judgment and decree dtd. 13/2/2008 passed by the V Additional City Civil Judge, Bengaluru in O.S.No.7242/2005 whereby the suit filed by the plaintiff has been dismissed.

(2.) For the sake of the convenience, the parties are referred to as per their ranking before the Trial Court.

(3.) The case of the plaintiff is that the Bengaluru Development Authority has allotted a site bearing No.177 totally measuring 19.50 meter X 12.20 meter in favour of the plaintiff on 12/8/1988 by executing a lease cum sale deed in Nagarbhavi II Stage, Bengaluru as mentioned in the suit schedule. Further case of the plaintiff is that there is marginal land measuring 2.50 X 12.20 meter adjacent to the land which is allotted to the plaintiff i.e. site No.177.