YASHODAMMA W/O ANANTHARAMA REDDY Vs. ANNAYAPPA

JUDGEMENT

(1.) The above said three appeals are filed against the common order passed by the I Additional City Civil Sessions Judge, Bengaluru, (for short, 'trial Court') in O.S.No.8129/2014.

(2.) For the purpose of convenience, easy understanding and to avoid confusion, the ranks of the parties before the trial court are retained herein also.

(3.) Plaintiff has filed suit for declaration, injunction and other reliefs restraining the defendants from interfering with her possession and enjoyment of the suit schedule properties. The suit schedule properties are survey No.55/8 measuring 12' guntas (Item No.1) and survey No.55/10 measuring 8' guntas (Item No.2) with specific boundaries situate at Haralukunte Village, Begur Hobli, Bengaluru South Taluk.