MARIYAPPA Vs. K.V. NAIDU

JUDGEMENT

(1.) BY judgment and decree dated 3.1.2011, the suit filed by the plaintiff for a decree of permanent injunction against the defendants in O.S. No. 7141/2004 on the file of XVII Addl. City Civil Judge, Bangalore came to be dismissed. Hence, this appeal.

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

(3.) BASED on the pleadings and the documents placed on record, the Trial Court framed the following issues: -