DEVEERAMMA W/O SRI NAGARAJ PATEL Vs. SRI SHIVANNA S/O LATE SIDDALINGAPPA AND SRI RAMESH G.V. S/O VENKATARAYULU NAIDU

JUDGEMENT

(1.) THIS appeal by the Plaintiff is directed against the judgment dated 20.2.2010 passed by the trial court the Court of the XXXIX Additional Ciry Civil Judge, Bangalore, in the suit in O.S. No. 8710/2006. By the impugned judgment, the trial court has dismissed the suit filed by the Appellant/Plaintiff for grant of an order of permanent injunction to restrain the Respondents/Defendants from interfering with her possession of the suit schedule property measuring 7 guntas in Survey No. 24/1 situate at Sarakki village, Uttarahalli Hobli, Bangalore South Taluk.

(2.) I have heard the learned Counsel appearing for the Appellant and perused the impugned judgment.

(3.) HAVING regard to the evidence on record, the finding of the trial court that the Appellant has failed to establish her possession of the suit property cannot be said to be erroneous. In my opinion, the trial court was justified in dismissing the suit; the impugned judgment does not suffer from any legal infirmity to warrant interference. No ground to admit the appeal. The appeal is accordingly dismissed.