D. M. RAMAIAH Vs. MUNIYAPPA

JUDGEMENT

(1.) This appeal is by the plaintiff seeking setting aside the judgment and decree dtd. 18/8/2001 passed in O.S.No.298/1992, by the Civil Judge (Jr.Dn.) and J.M.F.C., Hoskote and the judgment and decree dtd. 18/11/2006 passed in R.A.No.172/2001, by the Additional District and Sessions Judge, Fast Track Court-IV, Bengaluru (Rural) District, Bengaluru, insofar as dismissal of the suit for the relief of mandatory injunction in respect of the suit schedule item No.2 - property and decreeing the suit.

(2.) The appellant is the plaintiff and the respondents are the legal representatives of the defendant. The appellant died during the pendency of the appeal and his legal representatives are brought on record.

(3.) The parties will be referred to by their rankings as in the Trial Court.