CHINNAPPA @ KUMARAPPA S/O LATE KONDAIAHKAR Vs. AKKAYAMMA

JUDGEMENT

(1.) This defendant's appeal arises out of the judgment and decree dated 31.07.2010 in O.S.No.16646/2002 passed by the 28th Addl. City Civil Judge, Mayo Hall Unit, Bangalore. By the impugned judgment, the trial Court has decreed the suit of the plaintiff for declaration of the title to the suit schedule properties and for possession of plaint schedule "B" property from the defendant.

(2.) The respondent is the plaintiff before the trial Court. For the purpose of convenience, the parties will be referred herein with their ranks before the trial Court.

(3.) The subject matter of the suit is described as schedule "A" to "C" to the plaint as follows: