U MANJUNATH RAO Vs. U CHANDRASHEKAR

JUDGEMENT

(1.) THIS first appeal by defendant No.1 is directed against the judgment and decree dtd. 21.06.2010 passed by the trial Court namely, the Court of the XXVIII Additional City Civil Judge, Mayohall Unit, Bangalore, in the suit in O.S. No.16950/2004.

(2.) BY the impugned judgment and decree, the trial Court has directed the appellant (D1) and defendant No.2 to execute a rectification deed in respect of item No.2 of the plaint schedule property described in B -schedule in the partition deed dtd.1st April 1981 which was Registered on 28th July 1981 and marked in evidence as Ex.P.1 in the aforesaid suit. The trial Court has also granted permanent Injunction restraining the defendants from interfering with the plaintiff's possession of item No.2 of the plaint schedule property.

(3.) I have heard learned counsel appearing for the parties, perused the impugned judgment and the record of the trial Court.