THULSI Vs. KRISHNAPPA

JUDGEMENT

(1.) This appeal is filed challenging the judgment and decree of dismissal of the suit in O.S.No.9299/2006 dated 4.12.2010 on the file of XXIV Additional City Civil and Sessions Judge, Bengaluru City, CCH-6.

(2.) The parties are referred to as per their original rankings before the trial Court as plaintiff and defendant for convenience of the Court and in order to avoid confusion.

(3.) The plaintiff in the suit prayed the Court to grant the relief of declaration to declare that the plaintiff is the only legal heir to succeed to the suit property and also sought for mandatory injunction against defendant to remove illegal structures put up on the suit property and also for the relief of permanent injunction and such other reliefs.