THATHAMMA Vs. PRETHAM G. HEBBAR

JUDGEMENT

(1.) The appellant has filed this appeal challenging the judgment and decree dtd. 20/12/2023 in Original Suit No.1347 of 2019 passed by the learned Principal Senior Civil Judge, Bengaluru Rural District, Bengaluru, whereby the trial Court decreed the suit of the plaintiff and declared the plaintiff as the absolute owner of the suit schedule property by virtue of the registered Sale Deed dtd. 4/7/2019 and also granted mandatory injunction against the defendants with a direction to remove the structure in the suit schedule property and hand over the vacant possession of the suit schedule property to the plaintiff within six months, failing which, the plaintiff is at liberty to take recourse of law to get the possession of the suit schedule property.

(2.) For the purpose of convenience, the parties are referred to as per their rankings before the trial Court. The appellant is defendant No.1, respondent No.1 is the plaintiff and respondent No.2 is defendant No.2.

(3.) The brief facts of the plaintiff are as under: