GOVERNMENT OF INDIA Vs. S P NARAYANA SWAMY GOWDA; GAJALAKSHMI AMMAL; S N MANJUNATH; GIRIJA S GOWDA; INDIRA JAYAPRAKASH; HEMANTH S KUMAR AND ORS

JUDGEMENT

(1.) The case of the plaintiff is that he is the owner of site No.64 formed in Sy.No.73/3 and 73/4 at Nagashettihalli village, Bengaluru North Taluk. It was formed by the Aircraft Employees' Co-operative Society Ltd. It is morefully described in schedule A to the plaint. The plaintiff has purchased A schedule property under a registered sale deed dated 12-4-1989 from Sri V.N.Keshav having been allotted the same by the society. The khatha has been transferred into his name and he has constructed a garage in the A schedule property. The society has formed a layout in Sy.No.73/3 & 73/4 after seeking the required approval from the BDA and other authorities.

(2.) On service of summons, the 1st defendant entered appearance. They denied the claim of the plaintiff.

(3.) Based on the pleadings the trial court framed the following Issues and Additional Issues: Issues: