KEMPATTI PAPAIAH Vs. AKKAIAMMA

JUDGEMENT

(1.) The legal representatives of the defendant are impugning the judgment and decree dtd. 14/7/2014 passed in OS No.6421 of 1997 on the file of the learned XIV Additional City Civil Judge, Bengaluru (CCH-28)(hereinafter referred to as 'the Trial Court' for brevity), decreeing the suit of the plaintiffs by declaring them as the owners of the suit schedule property and directing the original defendant to vacate and deliver the possession of suit schedule 'B' property to the plaintiffs, within three months from the date of decree.

(2.) For the sake of convenience, the parties are referred to as per their rank and status before the Trial Court.

(3.) Brief facts of the case are that, the plaintiffs filed the suit OS No.6421 of 1997 against the defendant before the Trial Court seeking declaration that the plaintiffs are the absolute owners of the suit schedule property, to direct the defendant to vacate and deliver the vacant possession of suit schedule 'B' property and to direct the defendant to pay damages at the rate of Rs.200.00 per month from the date of suit till delivery of possession of the plaint 'B' suit schedule property.