K VENKATACHALAPATHY SETTY Vs. K R SETTY

JUDGEMENT

(1.) This is a defendant's appeal against the judgment and decree dated 13-6-1988 passed by the 14th Additional City Civil Judge, Bangalore City in O.S.No. 2536 of 1983.

(2.) In this appeal, we will refer to the parties by the ranks assigned to them in the trial Court.

(3.) The plaintiff filed the above suit against defendants 1 to 6 seeking for declaration that he is the owner of the plaint schedule property and the settlement deed dated 7-10-1976 executed by defendant-1 in favour of defendants 2 and 3 is not binding on the plaintiff, for mandatory injunction to direct defendants 1 and 2 to effect registration of the document dated 18-7-1975 executed by defendants 1 and 2 in favour of the plaintiff in the Office of the Sub-Registrar, Basavanagudi, Bangalore-4 and, on their failure to do so, to direct the said document to be registered by the Court, for permanent injunction restraining defendants 1 to 3 from collecting rents from defendants 4 to 6 or in the alternative to restrain them from leasing or otherwise dealing with the schedule property, for recovery of possession of the schedule property and for mesne profits.