JAMES E DEVID Vs. K.D. SHAMEEM BANU

JUDGEMENT

(1.) This appeal by the defendant in O.S.No.862/2020 on the file of XX Additional City Civil and Sessions Judge, Bengaluru City, is directed against the impugned judgment and decree dtd. 22/12/2021 whereby, the said suit for ejectment / eviction and other reliefs in respect of the suit schedule immovable property was decreed by the trial court in favour of the respondent - plaintiff against the appellant - defendant.

(2.) During the pendency of the appeal, one Shri Sameer Gaffar Khan has filed an application in IA No.2/2022 seeking his impleadment as appellant No.2 to the present appeal. The impleading applicant has also filed I.A.3/2022 to I.A.5/2022 seeking various reliefs.

(3.) Heard learned counsel for the appellant and learned counsel for the respondent and also the learned counsel appearing the impleading applicant and perused the material on record.