S NAGARAJ Vs. CHINNI SUDESHANA

JUDGEMENT

(1.) THESE appeals are preferred by the unsuccessful plaintiff challenging the legality and the correctness of the Judgment & decree passed in O.S.No.9/1998 and 20/1998 on the file of III Additional Principal Family Court Judge, Bangalore, dated 7th October 2009.

(2.) HEARD the learned counsel appearing for the parties. O.S.No.9/1998 is filed by the appellant against the defendant to declare the plaintiff as the absolute owner of the suit schedule property and to restrain the 1st defendant from alienating or removing or mortgaging or exchanging the suit schedule property.

(3.) O .S.No.20/1998 is filed by the plaintiff against the defendant to declare the plaintiff as the absolute owner of the suit property and for a permanent injunction to restrain the defendant from alienating, or mortgaging or exchanging the suit property In O.S.No.15/1998 the Secretary of Max Muller English High School who was the tenant of the building has been arrayed as the 2nd defendant.