SHANKARALINGAPPA Vs. NANJE GOWDA

JUDGEMENT

(1.) This appeal is by the defendant and is directed, against the judgment and decree dated 15-2-1972 of the Principal Civil Judge, Tumkur, in R. A. No. 39 of 1967 affirming the judgment and decree dated 31-10-1966 of the Additional Munsiff, Tiptur, in O. S. No. 595 of 1964.

(2.) On 29-9-1964, the original respondent plaintiff who is now dead and is represented by his legal representatives, instituted O. S. No. 595 of 1964 for a permanent injunction to restrain the defendant from interfering with his alleged peaceful possession of 6 items of agricultural lands detailed in the schedule, to the plaint.

(3.) The plaintiff alleged that he was in possession of the plaint schedule properties haying purchased them on 2-7-1945 from one Lingamma, and that the defendant without any manner of right, title and interest there to was trying to interfere with his possession and the same should therefore, be prevented by a permanent injunction,