N RAVINDRA SHETTY Vs. PADMA SRINIVAS

JUDGEMENT

(1.) This defendant's appeal arises out of the judgment and decree dated 9.1.2012 in O.S.No.1337/2002 passed by the XV Additional City Civil Judge, Bangalore. By the impugned judgment, the Trial Court has decreed the suit of the plaintiff for possession of the property and for Mesne Profits.

(2.) The subject matter of the suit is the ground and first floor building in property No.18/10-1 (old No.18 and 18/10) of Ist Main, H.G.H. Layout, Ganganagar, Bangalore. The respondent is the plaintiff and the appellant is the defendant before the Trial Court. For the purpose of convenience, the parties will be referred hereafter by their respective ranking before the Trial Court.

(3.) The case of the plaintiff in brief is as follows: