BASHEER AHMED Vs. KAMALA W/O. NAGABHUSHANA

JUDGEMENT

(1.) THIS is the defendant's second appeal against the concurrent findings of facts arrived at by both the Courts below.

(2.) THE respondent herein is the plaintiff. Her case is that she is the owner and in possession of the suit property. The suit property originally belonged to one Gulam Dastgir, who converted his agricultural land into non-agricultural land in the year 1985 and sold the plot bearing No.4 to Mohammed Khasim, S/o.Abul Sab and the said Mohammed Khasim sold the plot to the plaintiff Kamala under a registered sale deed dated 26.8.2002. Likewise, Gulam Dastgir sold plot No.4 (part) to one Smt..Laxmi Nadekar for valuable consideration on 1.1.2002 and the said Laxmi Nadekar sold the plot to plaintiff Kamala through registered sale deeds on 26.8.2002. Based on the registered sale deed, suit for injunction is filed by the plaintiff as there is interference by the defendant.

(3.) THIS Court does not find any ground to interfere with the concurrent findings arrived at by both the Courts below. Admittedly, the plaintiffs have purchased the property through the registered sale deeds. Since the Courts below have concurrently found that the plaintiff is the owner and in possession of the property based on the sale deed, no interference is called for. No question of law, much less substantial question of law arises for consideration in this appeal. Hence, appeal fails and accordingly the same stands dismissed at the stage of admission.