B. SHAM SUNDAR Vs. B. KISHANLAL

JUDGEMENT

(1.) This is a defendant's Regular First Appeal challenging the Judgment and Decree of the trial Court which has decreed the suit of the plaintiff as prayed for and dismissed the counter claim preferred by the plaintiff.

(2.) For the purpose of convenience, the parties are referred to as they are referred to in the original suit.

(3.) The subject matter of the suit is the property bearing No. 149/112 -2, Present No. 18, situated at 4th Cross, Nehrunagar, Main Road, Seshadripuram, Bangalore -20 which is more fully described in the schedule to the plaint and hereinafter referred to as schedule property.