C. MANJU Vs. MUNIVENKATARAMANAPPA

JUDGEMENT

(1.) This appeal is filed by the defendants under Sec. 96 of Civil Procedure Code challenging the judgment and decree dtd. 31/10/2007 passed by the I Additional City Civil & Sessions Judge, Bangalore, in O.S.No.654/2004, whereby the suit filed by the plaintiff is decreed.

(2.) For the sake of convenience, the parties are referred to as per their rankings before the trial court.

(3.) The case of the plaintiff is that he is the absolute owner of the property bearing Khata No.127/121, new number 115/1 situated at Kodihalli village, HAL Sanitary Board area, Varthur Hobli, Bangalore South Taluk, Bangalore, now coming within the Corporation Ward No.74 of Bangalore Mahanagara Palike, measuring 40 ft x 30 ft., as per the 'A' schedule property.