R. RANJANA Vs. N. CHIDANANDA REDDY

JUDGEMENT

(1.) HEARD the learned Counsel for the appellant and the learned Counsel for the respondent.

(2.) THE appellant was the plaintiff before the trial court. The plaintiff had claimed that she was the absolute owner of a site bearing No. 1, khata No. 20, in Survey No. 104 of Cholanayakanahalli, Bangalore North Taluk, R.T. Nagar Post, Bengaluru - 560 032, more fully described in the suit schedule.

(3.) THE reasoning of the court below in the suit may be summarized as follows: