SARASWATHY Vs. VIVEK V JAURO PADIVAL

JUDGEMENT

(1.) The unsuccessful plaintiff in O.S. No.7213/2013 on the file of Court of XX Additional City Civil and Sessions Judge (CCH.32), Bengaluru City, has come up in this appeal impugning the judgment and decree dated 06.02.2016 passed by the trial Court in dismissing her suit for the relief of permanent injunction.

(2.) Though this matter is listed for admission, it is taken up for final disposal with the consent of learned counsel appearing for the parties.

(3.) The suit in O.S. No.7213/2013 is the second round of litigation with reference to the suit schedule property as well as the defendant Vivek V. Tauro Padival ('Vivek Padival' for short), which fact is placed on record by way of memo dated 18.06.2018 filed by the learned counsel for the respondent.