SUSHEELAMMA Vs. J UTTAMCHAND

JUDGEMENT

(1.) The appellants herein are challenging the legality and correctness of the Judgment and decree passed in C.S. No. 10553/96 on the file of City Civil Judge, Bangalore, D/- 2-1-2003. The Cross- Objections are filed by the respondent challenging the direction issued by the Court below directing him to deposit a sum of Rs. 4,50,000/- within a period of three months.

(2.) Since the appeal as well as the Cross- objections are arising out of the judgment and decree passed in O. S. No. 10553/96, we have taken up these two matters together and for the sake of convenience the parties would be referred to as per their status before the Court below.

(3.) According to the plaint averments, the 1st defendant - Smt. Susheelamma is the owner of the plaint schedule property bearing old No. 139, later No. B-18 and further No. 143 and present No. 937 situated at old Taluk Cucheri Road, Nagarthpet, Bangalore- She acquired the same under registered sale deed D/-22-8-86. Defendant-2 is her husband and defendants-3 and 4 are her children.