COMMISSIONER BANGALORE DEVELOPMENT AUTHORITY Vs. UDUPI SUBRAMANYA SUMANA

JUDGEMENT

(1.) Though this matter has come up for admission.

(2.) This appeal is filed by the appellant-BDA/defendant No.2 under Sec. 96 of CPC., for setting aside the judgment and decree passed by the XLI Addl. City Civil and Session Judge, Bangalore, in OS.No.3824/2010, dtd. 14/7/2015, for having decreed the suit of 1st respondent/plaintiff.

(3.) Heard the arguments of learned counsel appearing for the appellant and R.A.Machakanur, learned AGA appearing for the respondent No.1, served and represented.