ASHWATHANARAYANA Vs. S.M. NARAYANSWAMY

JUDGEMENT

(1.) This appeal by the defendants is directed against the judgment and decree dated December 09, 2016 in O.S. No. 10410/2005 passed by the XXXVII Additional City Civil and Sessions Judge, Bangalore, decreeing plaintiff's suit for declaration and permanent injunction.

(2.) For the sake of convenience, parties shall be referred as per their status before the Trial Court.

(3.) The original Plaintiff, S.M. Narayanaswamy brought the instant suit seeking following prayers: