RAMANNA Vs. KRISHNAPPA

JUDGEMENT

(1.) The ranks of the parties is referred to, as per their ranks before the Trial Court for the purpose of convenience, easy understanding and for avoiding confusion.

(2.) This appeal is directed against the judgment and decree passed in OS No. 4997/2010 dated 4.3.2013 by the XXXIX Addl. City Civil Judge, Bangalore City in decreeing the suit of the plaintiff directing the defendant (appellant herein) to handover the vacant possession of the suit B schedule property within 90 days from the date of the order. In case of his failure to do so, the plaintiff is entitled to take possession of the suit B schedule property at the cost of the defendant.

(3.) THE BRIEF FACTUAL MATRIX AS PER PLEADINGS OF THE PARTIES: