SANDRA LESLEY ANN BARTELS Vs. PAUL MANOHARAN MOSES

JUDGEMENT

(1.) This appeal is by the plaintiff, whose suit has been partly decreed by the trial court.

(2.) The parties are referred to by their rank before the trial court for the sake of convenience.

(3.) The case of the plaintiff was that she had purchased an apartment bearing no.103, on the first floor of the apartment building named , Revelstoke , at 6/4, III Cross, Hutchins Road, St.Thomas Town, Bangalore- 560084, with interest in the undivided land on which the apartment building was constructed, namely 17.42% (853.80 Sq.ft.) as mentioned in the Sale Deed, dated 3.3.2004, executed and registered in her favour. The apartment consisted of an area of 1226 Sq.ft., the plaintiff was also entitled to the use of a car parking space, a two wheeler parking space and the right to all common areas, including the terrace of the building as described in Schedule-C to the Sale deed.