GANGADHAR Vs. A.R. VILLIYAPPAN

JUDGEMENT

(1.) ALL these appeals are arising out of the common judgment and decree dated 25.04.2009 passed in O.S. Nos. 2495/2006, 5323/2004, 5324/2004, 5325/2004 and 5335/2004 on the file of the XXIV Additional City Civil Judge, Bangalore. As such, they are disposed of by this common judgment.

(2.) BRIEF facts which gave rise to these appeal are as under:

(3.) WAS plaintiff in lawful and defacto possession of schedule property on the date of suit?