BETTALINGE GOWDA Vs. T.K. LOKABHIRAM

JUDGEMENT

(1.) THIS plaintiff's appeal is directed against the judgment and decree dated 22.7.2005 made in O.S. No. 3356/1993 on the file of the XXII Additional City Civil Judge, Bangalore City.

(2.) BRIEF facts of the case leading to filing of the appeal may be stated as under:

(3.) THE defendant entered appearance and filed written statement denying the averments of plaint contending that the plaintiff is owner of site No. 87, measuring 31 1/2' 32 1/2' x 40/2. He has pleaded that he has purchased the site bearing No. 86 in the year 1986 as a member of the society and the correct dimension of his site is 45'+40'x30'/2 and he is in possession of the same.