N. BHASKARA Vs. B.V. PURUSHOTHAMA

JUDGEMENT

(1.) Plaintiff in O.S. No. 10326/05 has preferred this appeal challenging the judgment and decree passed by the trial court dismissing his suit, brought for the relief of recovery of possession of the suit property from the defendant.

(2.) I have heard the learned counsel for the appellant and learned counsel for the respondent and perused the judgment and decree of the trial court.

(3.) For the sake of convenience, the parties are referred to as they are referred to in the suit before the trial court.