ZICKRUNNISA Vs. AMINA BI

JUDGEMENT

(1.) This appeal is directed against the Judgment and decree dated 15.02.2006 passed in R.A.39/2005 by the learned Presiding Officer, District and Sessions Judge, Fast Track Court-III, Bangalore Rural District, Bangalore, wherein appeal came to be dismissed confirming the Judgment and Decree dated 31.01.1997 passed in O.S.No.351/95 by the learned Munsiff and JMFC, Hoskote.

(2.) Suit originally filed before the trial court was one for delivery of possession of the suit schedule property.

(3.) In order to avoid confusion and overlapping the parties are addressed with reference to their rankings as stood in the trial court.