NARAYAN SOMMAYYA KURDEKAR S/O SOMAYYA KURDEKAR Vs. UMABAI W/O SHIVANAND PAWUSKAR; MAHESH SHIVANAND PAWUSKAR AND ORS

JUDGEMENT

(1.) This is a defendant's second appeal against the concurrent finding of the Courts below that the plaintiffs being owner in possession of the plaint schedule property is entitled to a decree for permanent injunction against the defendant who sold the schedule property to the plaintiffs.

(2.) For the purpose of convenience, the parties are referred to as they are referred to in the original proceedings.

(3.) The subject matter of the suit is suit property bearing No.RS 99/1B/2B measuring 3 acres 20 guntas situated at Krishnapur Village, Taluk Hubli, bound on the East by RS No.98, West by RS No.99 as per the master plan, North by 3 acres land belonging to defendant and South by 3 acres of land belonging to defendant.