BASANAGOUDA SANGAPPA KUSALAPUR Vs. MUREGAPPA

JUDGEMENT

(1.) This second appeal is preferred by the defendant Nos. 1 and 2 questioning the validity of the judgment passed in RA.No.22/2009 dated 28.02.2012 passed by the Presiding Officer, Fast Track Court, Bailhongal whereby the judgement and decree passed by the Additional Civil Judge (Jr.Dn), Bailhongal in O.S.No.24/2006 dated 15.07.2009 was confirmed.

(2.) The brief facts, which are necessary for disposal of the appeal are as under:

(3.) Plaintiff filed the original suit in O.S.No.24/2006 on the file of the Additional Civil Judge (Jr.Dn), Bailhongal contending that he is the owner of the land bearing GPC.No.126/A measuring East-west80 feet and North-South 25 feet situated in Mugabasava village. It is his case that he brought property under the registered sale deed dated 19.12.1985 from his previous owner Sri.Basayya Adiveppa Kelageri. It is his further case that defendants being the strangers to the suit property started interfering with the peaceful possession and enjoyment of the suit property in the 1st week of March 2006 and therefore, plaintiff was constrained to approach the Court with a prayer for permanent injunction.