B.G. CHANNAPPA Vs. N.R. SURENDRANATH

JUDGEMENT

(1.) THIS appeal by the defendant is directed against the judgment and decree dated 07.12.2010 'in O.S. No. 8724/2004 on the file of the V Additional City Civil Judge at Bangalore, whereby the suit filed by the plaintiffs is decreed and the defendant has been restrained by way of permanent injunction from causing interference with peaceful possession and enjoyment of the suit schedule property by the plaintiffs.

(2.) THE facts in a nutshell which gave rise to this appeal are as under:

(3.) UPON going through the pleadings and the documents placed on record, the trial Court framed the following issues: