T BYREGOWA Vs. T MUKUNDA

JUDGEMENT

(1.) This appeal under Sec. 96 of CPC is filed by the appellant-defendant challenging the judgment and decree dtd. 1/12/2016 passed by the XX Addl. City Civil and Sessions Judge, Bangalore in O.S.No.1136/2013, wherein the Trial Court has decreed the suit filed by the plaintiff for injunction.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the Trial Court in the original suit.

(3.) Brief facts of the case: