R CHINNA DURAI Vs. JAYAMMA

JUDGEMENT

(1.) BOTH these appeals arise out of common judgment dated 18.03.2003 passed in O.S.Nos.3017/1991 and 3630/1991 on the file of the VII Additional City Civil Judge (CCH -19), Bangalore.

(2.) FOR the sake of convenience, the parties herein are referred to by their respective rank as appellant/plaintiff and respondent/defendant as arrayed before the Court below.

(3.) THE plaintiff in O.S.No.3017/1991 filed the said suit against the respondent/defendant seeking judgment and decree for permanent injunction restraining the defendant from putting up construction blocking the window of the plaintiff already existing on the northern wall of his property and for a decree of mandatory injunction directing the defendant to demolish the construction put up on the 'B' schedule property to an extent of one foot area all along the northern wall of the plaintiff's property and for recovery of possession of the said one foot of space.