P. RAJALAKSHMI Vs. LAKSHMESH M.

JUDGEMENT

(1.) THESE three appeals arise out of common judgment dated 31.03.2008 passed by the learned XII Addl. City Civil Judge, Bangalore City, decreeing the suit O.S. No. 5634/1980 filed by the plaintiff - Lakshmeesha seeking relief of declaration, possession and mandatory injunction.

(2.) R .F.A. No. 882/2008 is filed by Remco Industrial Workers House Building Co -operative Society - the 1st defendant. R.F.A. No. 887/2008 is filed by the 20th defendant -C.N. Rangaraju, and R.F.A. No. 902/2008 is filed by defendants 9, 10(a), 11(a), 12, 13, 14, 16, 18, 23 & 24.

(3.) PLAINTIFF - M. Lakshmeesha filed the suit against all the appellants and certain others arraying in all 24 persons as defendants seeking relief of declaration of his title in respect of 1 acre 12 guntas of land comprised in Sy. No. 305/2 of Kempapura Agrahara, Bangalore City, for possession and also for mandatory injunction against the 20th defendant (appellant in R.F.A. No. 887/2008) for removal of the construction put up by him.