SHIVARUDRAMMA Vs. V S GURUPRASAD

JUDGEMENT

(1.) Defendant in SC.No.1203/2013 on the file of I Additional Judge, Court of Small Causes, Bangalore, has come up in this revision petition impugning the judgment dated 26.4.2016, wherein suit filed by the plaintiff for an order of eviction is decreed in directing the defendant to quit, vacate and deliver vacant possession of the suit schedule property to plaintifflandlord.

(2.) Brief facts leading to this revision petition are as under;

(3.) Both parties admit that Geraga Muniyappa, who acquired 18 guntas of land in aforesaid survey number had formed a private layout on said land and sold the sites formed thereon to various persons by executing agreements of sale executed in their favour and to further strengthen their claim over the property, it is stated that he has executed General Power of Attorney with reference to each site, which is sold in favour of various persons.