HASEEN TAJ Vs. MAHALINGAIAH AND OTHERS

JUDGEMENT

(1.) THIS second appeal is by the unsuccessful plaintiff against the judgment in O.S. No. 216/1995 dated 20.9.1999 confirmed in R.A. No. 174/2006 by the Civil Judge, Senior Division and JMFC Turuvekere.

(2.) HEARD .

(3.) THE defendants entered contest through their detailed written statement resisting the suit contending that the property bearing survey Nos. 7/42, 7/45, 7/35, 7/38 and 7/39 measuring four acres situate at Elenahalli Kaval were purchased by them under various sale deeds and they are in physical possession. They denied plaintiff ™s contention that they had interfered with her property.