MELVILLE PINTO Vs. MOHAMMED RASHEED

JUDGEMENT

(1.) This second appeal of defendant arises out of judgment and decree dated 17.12.2014 in R.A.No.26/2010 passed by I Additional District Judge, Dakshina Kannada, Mangaluru.

(2.) By the impugned judgment and decree, First Appellate Court dismissed the appeal and confirmed the judgment and decree dated 27.11.2009 passed by the Principal Civil Judge (Sr. Dvn.) and C.J.M., Mangaluru in O.S.No.67/2007.

(3.) By the said judgment, trial Court had decreed the suit of plaintiff for possession of suit schedule property and granted mesne profits at the rate of Rs.50.00 per day from 10.02.2007 till defendant delivers possession of the property to the plaintiff.