RADHAKRISHNA Vs. JAILAKSHMI

JUDGEMENT

(1.) Though the matter is listed for orders, with the consent of learned counsel for the appellant, the matter is taken up for final disposal.

(2.) The present appeal is preferred by the plaintiff assailing the judgment and decree dtd. 12/1/2024 passed in O.S.No.1898/1993 on the file of the XIV Additional City Civil Judge, Bengaluru (hereinafter referred to as 'the Trial Court' for short), whereby the suit was partly decreed, declaring the plaintiff as the absolute owner of the suit property, while rejecting the relief of mandatory injunction for demolition of the compound wall and staircase alleged to have been put up by the defendant.

(3.) Heard Sri. M.D.Raghunath, learned counsel for the appellant. Respondent No.2 served and unrepresented.