T.NAGAPPAIAH NAVADA Vs. VENKATAPPA

JUDGEMENT

(1.) Being aggrieved by the common judgment and decree in OS No.2504/1999 and OS No.1059/1999 passed by the learned XIV Additional City Civil Judge, Bangalore, (CCH No.28) dtd. 21/10/2009, the plaintiff in both the suits is before this Court in appeals.

(2.) OS No.2504/1999 is a suit for declaration of title and possession and OS No.1059/1999 is for injunction simplicitor. Therefore, the facts as narrated in OS No.2504/1999 would be relevant and will have greater scope.

(3.) The brief facts as contended by the plaintiff in OS No.2504/1999 are as below: