SUNKAMMA Vs. S. PUSHPARAJ

JUDGEMENT

(1.) This appeal arises out of the common judgment of the High Court of Karnataka at Bangalore dated 24.08.2006 in and by which the High Court allowed R.F.A. No.1100 of 2003 preferred by respondent No.1/ plaintiff thereby decreeing the suit for permanent injunction in respect of site no.47 and dismissing R.F.A.No.1083 of 2003 preferred by appellants/defendants in respect of site no.53.

(2.) Appellants/defendants were owners of land measuring 3 acres 30 guntas in Sy. No. 255 of Dodda Banasawadi Village, K.R. Puram Hobli, Bangalore, South Taluk. Out of which, the defendants sold 39 guntas of land to Madhavan Pillai (PW2) under a registered sale deed dated 21.04.1975. After the purchase, Madhavan Pillai formed a layout plan (Ex.P8) of site no.47, as per which the site no.47 is on the eastern side of site no.53. The matter in dispute pertains to two sites namely site no.47 and site no.53 in Sy. No.255 of Dodda Banaswadi Village which are adjoining each other and forming part of 39 guntas of land. Plaintiff had filed a suit for permanent injunction in O.S.No.424 of 1995 restraining the defendants from interfering with plaintiff's peaceful possession of suit property - both sites no.47 and 53 and the suit was partly decreed by the trial court by judgment dated 106.2003 restraining the appellants/defendants from interfering with plaintiff's peaceful possession and enjoyment of site no.53. So far as site no.47, the trial court dismissed the suit. Being aggrieved by the judgment and decree of the trial court, the plaintiff filed R.F.A. No.1100 of 2003 challenging the dismissal of suit in regard to site no.47. Similarly, defendants filed R.F.A. No.1083 of 2003 challenging judgment and decree in respect of site no.53. By common judgment, the High Court allowed the appeal filed by respondent/plaintiff in regard to site no.47 and dismissed the appeal filed by the defendants.

(3.) Case of respondent/plaintiff is that site no.53 was sold by Madhavan Pillai (PW2) to plaintiff by way of a registered sale deed dated 16.06.1975. In support of his claim of ownership and possession in site no.53, plaintiff had produced judgment and decree of the earlier suit in O. S. No.1756 of 1982 dated 26.08.1985 in his favour restraining the defendants from interfering with his peaceful possession of the suit property which was subsequently confirmed by the High Court in R.F.A. No.86 of 1986 by judgment dated 21.02.1986. Based on the evidence of respondent/plaintiff (PW1), Madhavan Pillai (PW2) and the decree in O.S.No.1756 of 1982, the trial court held that the respondent/plaintiff is the owner of the property in site no.53 and granted permanent injunction. Even though defendants challenged the judgment in favour of respondent/plaintiff with respect to site no.53, before the High Court, it was stated before us that there is no serious dispute between the parties with respect to site no.5