NANJA REDDY Vs. JAYALAKSHMI

JUDGEMENT

(1.) The appellant/defendant preferred this appeal assailing the judgment and decree passed by the Principal Civil Judge (Sr.Dn.), Ramanagaram in R.A.No.103/2005 dated 18.08.2006, by which, the judgment and decree passed by the Civil Judge (Jr.Dn.) and Additional JMFC, Ramanagaram in O.S.No.204/1995 was confirmed.

(2.) In order to avoid confusion and overlapping, the parties are referred with reference to their ranks as stood before the Trial Court.

(3.) The original suit was filed by Rama Reddy/plaintiff against Nanja Reddy/defendant in respect of vacant sites bearing Khaneshumari No.86/61 measuring East-West 25 feet and North-South 35 feet and Khanesumari No.74/50 measuring East-West 20 feet and North-South 300 feet situate at Kempaiahnapalya Village, Bidadi Hobli, Ramanagaram Taluk.