K M PRABHU S/O LATE K M MUNISWAMAPPA Vs. BURMA SHELL OIL STORAGE AND DISTRIBUTION COMPANY OF INDIA LIMITED

JUDGEMENT

(1.) This second appeal of the plaintiff arises out of judgment and decree dated 08.06.2015 passed by the Senior Civil Judge & J.M.F.C., Doddaballapura in RA No.21/2014.

(2.) By the impugned judgment and decree, the First Appellate Court has dismissed the appeal of the appellant and confirmed the judgment and decree dated 28.07.2014 passed by the Principal Civil Judge & J.M.F.C., Doddaballapura in O.S.No.453/2010.

(3.) By the said judgment and decree, the trial Court dismissed the suit of the appellant for declaration of his title to suit property and that sale deed dated 01.08.1972 executed in favour of husband of defendant No.2 does not bind him and for permanent injunction.