D LINGAMURTHY Vs. D RAJAGOPAL

JUDGEMENT

(1.) These two appeals are filed by plaintiff in O.S.No.1812/2003 and also the first defendant in O.S.No.524/2004 being aggrieved by the dismissal of the suit filed by him in O.S.No.1812/2003 and decreeing the suit filed against him in O.S.No.524/2004 vide judgment dated 29.02.2012 on the file of the XVII Additional City Civil Judge (CCH 16), Bengaluru.

(2.) For the sake of convenience and clarity, the parties are referred to in their original name in order to avoid confusion.

(3.) Brief facts of the case are: The plaintiff in O.S.No.1812/2003 is one Sri D.Lingamurthy who is also the brother of defendant Sri P.Rajagopala. He filed the suit for declaration to declare him as absolute owner of the property which is described in the schedule to the said suit. His brother P.Rajagopal along with his wife Smt.Bhageerathi has filed suit in O.S.No.524/2004 for declaration and injunction that they are the absolute owners of the suit schedule property which has been described in the said suit.