D S SUDARSHAN Vs. N SHANTHI

JUDGEMENT

(1.) Both these appeals arise out of the impugned judgment and decree dtd. 20/3/2014 passed in O.S.No.6705/2006 by the XXIV Addl. City Civil & Sessions Judge, Bengaluru City, whereby the said suit filed by respondent No.1 - plaintiff for declaration, injunction and other reliefs was decreed by the Trial Court in favour of respondent No.1 - plaintiff.

(2.) Heard learned counsel for the appellants and learned counsel for respondent No.1 and perused the material on record.

(3.) The material on record discloses that respondent No.1 - Smt. N.Shanthi in both the appeals instituted the aforesaid suit for declaration, injunction and other reliefs in relation to the suit schedule immovable properties and for other reliefs. In the said suit, the appellants in RFA No.819/2014 was arrayed as defendant Nos.3 and 4 while the appellant in the connected appeal - RFA 814/2023 was arrayed as defendant No.1 and they contested the suit. Pursuant to the pleading of the parties, the Trial Court framed the following issues: