V R SHANTA Vs. K N NARASIMHAIAH

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The appeal is by the plaintiff before the Trial Court. The parties are referred to by their rank before the Trial Court, for the sake of convenience. It was the case of the plaintiff that she was the absolute owner of property bearing Site No.5, Old No.4 formed in Sy.No.21 of Sunkenahalli, Kattariguppe Main Road, Ward No.52, Vidyapeeta Circle, Banashankari I Stage, Bangalore -560 050 measuring East to West on the Northern side 39.6 ft., on the Southern side 32 feet and North to South on the Eastern side 53 feet and on the Western side 40 feet with a small house thereon, the said property is more fully described in the suit schedule. The plaintiff claims to have purchased the same under a registered sale deed dated 18.08.2003. There were alleged to be two tenements on the property, one in the occupation of the defendant herein which is more fully described in the suit schedule and another in the occupation of Ananda Naidu.

(3.) On the basis of the above pleadings the court below had framed the following issues :