M. PRAKASH Vs. PRAVEEN KUMAR A.

JUDGEMENT

(1.) The plaintiff is in appeal under Sec. 96 of the Code of Civil Procedure before us calling in question the Judgment and Decree dtd. 23/7/2021 in O.S.No.8005/2019 passed by the XVII Addl. City Civil and Sessions Judge, Bengaluru City (CCH-18) (for short 'the Trial Court').

(2.) The Trial Court by the impugned Judgment and decree dismissed the suit filed by the plaintiff for the relief of declaration and injunction.

(3.) The parties are referred to as per their ranking before the Trial Court.