SUBBANNA Y K Vs. KAMAIAH

JUDGEMENT

(1.) This appeal by the plaintiff is preferred against the judgement and decree dated 30-7-1980 passed by the learned IVth Addl. Civil Judge, Bangalore City, in O.S. No. 20/72.

(2.) The following are the suit schedule properties: SCHEDULE

(3.) On the basis of the pleadings of the parties, the trial Court framed the following issues :