RATHNAMMA AND ORS. Vs. V. PRAHALADA RAO

JUDGEMENT

(1.) THIS appeal by the appellants -defendants is directed against the judgment and decree dated 22.4.2014 passed by the XIV Addl. City Civil Judge, Bengaluru, in O.S. No. 3461/2008.

(2.) BY the impugned judgment and decree, the Trial Court has decreed the suit of the plaintiff in part and has declared that the plaintiff is the owner of the suit schedule property with equity of redemption. Further, the plaintiff is directed to deposit the mortgage amount before the Court within six months from the date of decree. Further, the defendants are directed to discharge the mortgage dated 22.9.1961 within two months from the date of deposit of mortgage amount by the plaintiff. The defendants are also directed to render accounts in respect of the suit schedule property to the plaintiff. It is also directed that the entries made in the revenue records in respect of the suit schedule property are not binding on the plaintiff.

(3.) THE respondent is the plaintiff before the Trial Court. The parties will be referred to with reference to their rank in the original suit O.S. No. 3461/2008.