VIKRAM CHUGH Vs. USHA PRABHAKAR

JUDGEMENT

(1.) This appeal is filed by the appellant-defendant under Sec. 96 read with Order XLI Rule 1 of the Code of Civil Procedure, 1908 (for short 'CPC') for setting aside the judgment and decree passed by the I Additional City Civil and Sessions Judge, Bengaluru City (CCH-2) in O.S.No.3162/2015 dtd. 16/11/2016 directing the appellant-defendant to quit, vacate and deliver the vacant possession of the suit schedule premises within priority of 60 days from the date of the order.

(2.) Heard the learned counsel for the appellant and learned counsel for the respondent.

(3.) The rank of the parties before the Trial Court is retained for the sake of convenience.