SHARADA SHEDTHY Vs. MADHU HENGSU

JUDGEMENT

(1.) Sri.K.Chandranath Ariga., learned counsel for appellant has appeared in person.

(2.) Sri.Ajith Anand Shetty., learned counsel for respondent has appeared through video conferencing.

(3.) The plaintiff initiated action against the defendant for the relief of possession of building bearing Door No.9/53 of Byndoor Village, Kundapura Taluk on the file of Principal Civil Judge (Jr.Dn), Kundapura in O.S.No.188/2005. The Trial Court vide Judgment & Decree dtd.:30/3/2009 decreed the suit and directed the defendant to vacate and deliver the vacant possession of the building bearing Door No.9/53 of Byndoor Village, Kundapura Taluk to plaintiff within two months. Aggrieved by the Judgment & Decree of the Trial Court, the defendant preferred an appeal before the First Appellate Court. On appeal, the First Appellate Court vide Judgment & Decree dtd.:11/1/2016 allowed the appeal and set-aside the Judgment & Decree of the Trial Court. Aggrieved by the Judgment and Decree of the First Appellate Court, the plaintiff preferred this Regular Second Appeal under Sec. 100 of CPC.