VIJAYAMMA Vs. D. SHIVAKUMAR

JUDGEMENT

(1.) This Regular First Appeal is filed by defendant No.1 in O.S.No.26133/2018 assailing the judgment and decree dtd. 14/6/2022 passed by the XXVI Additional City Civil and Sessions Judge at Mayo Hall, Bengaluru (CCH-20) ('trial Court' for short), decreeing the suit for absolute ownership over suit schedule - B property, mandatory injunction to demolish construction and vacate possession of the said property.

(2.) We have heard Shri. Manjunath G. Kandekar, learned counsel appearing for the appellant. Shri. B.V. Krishna, learned counsel appearing for respondent No.1 and Shri. K.P. Thrimurthy, learned counsel appearing for respondent No.3.

(3.) For the sake of convenience, the parties are referred to as per the rankings before the trial Court.