A.KRISHNA Vs. SURESH MOHAN

JUDGEMENT

(1.) This appeal is filed challenging the judgment and decree passed in O.S.No.2932/2005 dated 31.08.2013 on the file of X Additional City Civil and Sessions Judge, Bengaluru (CCH.26) questioning the decree declaring the plaintiffs as the absolute owners and also directing the defendants No.1 and 2 to hand over the vacant possession of the suit schedule property in favour of the plaintiffs.

(2.) The parties are referred to as per their original rankings before the Court below to avoid confusion and for the convenience of the Court.

(3.) The brief facts of the case: