ASHOKA Vs. K.B.MAHABALESH

JUDGEMENT

(1.) This appeal is preferred by the defendant challenging the judgment and decree dtd. 18/10/2025 passed in R.A.No.22/2024 by I Additional Senior Civil Judge and JMFC, Sagara, confirming the judgment and decree dtd. 28/6/2024 passed in O.S.No.170/2014 by the Principal Civil Judge and JMFC, Sagar, whereby the trial Court decreed the suit of the respondent-plaintiff and directed the appellant-defendant to handover the vacant possession of ABCD portion mentioned in the sketch appended to the plaint, to the respondent-plaintiff.

(2.) Parties to the proceedings shall be referred to as per their status before the trial Court.

(3.) A suit came to be filed by the plaintiff for declaration to declare himself as the absolute owner of the suit schedule property, which is mentioned in the rough sketch attached to the plaint as ABCD portion measuring East to West: 33-00 feet and North to South: 25-00 feet and for recovery of the suit property from the defendant.