GIRAJAWWA Vs. BASAWWA

JUDGEMENT

(1.) This is a defendants' second appeal having unsuccessfully resisted the respondent-plaintiff's suit for possession and mandatory injunction.

(2.) The respondent-plaintiff filed O.S. No. 137/ 1983 in the Court of the Munsiff at Saundatti inter alia seeking the relief of possession from the defendants of the suit schedule property and a mandatory injunction directing the defendants to construct a wall between their property and hers which the defendants had allegedly demolished.

(3.) It was her case that she was the purchaser of the suit schedule property from the previous owner, one Maruti Shetteppa Kallur, who had obtained his title by virtue of a partition between himself and the defendants. The defendants had unlawfully dispossessed her and demolished the wall and interfered with her peaceful possession thereby.