B KRISHANA MURTHY Vs. R CHANDRA REDDY

JUDGEMENT

(1.) THIS is a plaintiffs appeal challenging the judgment and decree passed by the XVIII Additional City Civil Judge, Bangalore dated 01.09.2010 in O.S.No.721/2003, whereunder plaintiffs suit for bare injunction has been dismissed.

(2.) BY consent of learned advocates, appeal is taken up for final disposal. Since entire pleadings, deposition and exhibits have been made available for perusal of this Court.

(3.) FACTS in brief leading to filing of this appeal are as under and parties are referred to as per rank in the trial Court: