IMAMBEE Vs. ABDUL KAREEM

JUDGEMENT

(1.) This appeal lays challenge to the judgment and decree of dismissal of R.A.No.92/2006 dated 06.12.2008 passed by the Senior Civil Judge, Chincholi, confirming the judgment and decree passed in O.S.No.146/1996 dated 24.03.2006 on the file of Civil Judge (Jr. Dn.) at Chincholi in which suit of the plaintiff came to be dismissed.

(2.) The appellant is the plaintiff and the respondents are the defendants before the Trial Court respectively and they will be referred as per their respective ranks before the Trial Court for convenience.

(3.) The brief contention of the parties: The plaintiff instituted a suit seeking relief of permanent injunction. The plaintiff's contention is that, the suit property bearing survey No.229 measuring 02 acres & 30 guntas situated at Sulepeth village Tq: Chincholi Dist: Gulbarga had fallen to her husband's share in the partition. After the death of her husband her name is mutated in respect of said lands. It is her further case that, she got converted 1 acre 17 guntas into Non-Agricultural land as per the order of Assistant Commissioner dated: 26-07-1994. She has contended that, the defendants without any right interest or title over the suit property are trying to interfere into her possession over the suit property. Hence this suit.