S MANJUNATH Vs. NAGARAJA

JUDGEMENT

(1.) This plaintiff's appeal arises out of the judgment and decree dated 17.2.2005 passed by XIV Additional City Civil Judge, Bangalore (CCH-28) in O.S.No.248/2001. By the impugned judgment, the trial Court has dismissed the suit of the plaintiff for declaration of his title over plaint "B" schedule property and for possession.

(2.) The suit "A" Schedule Property is a house bearing No. 9, situate at Sy.No.69/1 of Jar-aganahalli Village, Uttarahalli Hobli, Bangalore South Taluk. The suit "B" schedule property is a portion of the structure measuring 10' x 20' in "A" schedule property. The respondent is defendant before the trial Court. For the purpose of convenience, parties will be referred to hereafter with their ranks before the trial Court.

(3.) The case of the plaintiff in brief is as follows:-