G MUNI REDDY Vs. BIDARAHALLI RAMAIAH REDDY

JUDGEMENT

(1.) THE suit filed by the plaintiff in O.S.No.16543/2001 on the file of XIII Addl. City Civil Judge, Mayohall Unit, Bangalore for perpetual injunction came to be dismissed by judgment and decree dated 29.08.2009. Hence, this appeal by the plaintiff.

(2.) THE facts which gave rise to this appeal are briefly stated as under: -

(3.) BASED on the pleadings, the following issues came to be framed by the Trial Court: -