M.S. ANANTHAMURTHY Vs. J.MANJULA

JUDGEMENT

(1.) Both these appeals have arisen out of a common judgment passed by the Court of the VIII Additional City Civil and Sessions Judge (CCH:15) at Bengaluru City (hereinafter for brevity referred to as the "Trial Court") dated 21-06-2014.

(2.) The Trial Court by its impugned common judgment dated 21-06-2014 partly decreed O.S.No.133/2007 filed by plaintiff-Smt. J. Manjula and dismissed O.S.No.4045/2008 filed by Sri.A. Manohar. It is against the said common judgment, these two appeals have been filed.

(3.) Both the suits in the Trial Court were with respect to the respective suit schedule property which, according to both side, is the very same property. Though there appears to be some variation in the measurement on one side of the suit schedule property, however, the parties in both these appeals submit that the suit schedule property in both the suits are one and the same. Admittedly the suit property is a site said to be situated at Chunchaghatta village, Uttarahalli Hobli, Bangalore South Taluk.