P.C. PADMAMBA Vs. CHANNA VEERAMMA R

JUDGEMENT

(1.) The facts leading to the filing of these appeals are as follows:

(2.) On 15/2/1982, R.Chennaveeramma and R.Bhagirathamma -daughters of C.Rudraiah filed a suit seeking for a decree of injunction to restrain Y.Chikkanna from interfering with their possession over the house property bearing Door No.42, situated at N.G.O's Colony, Rajendra Nagar, Mysuru.

(3.) It was stated that the suit house property had been allotted to their father Rudraiah on 1/2/1967 and all the municipal records stood in his name. It was stated that Rudraiah had passed away on 6/1/1982 and during his lifetime, he had executed a registered Will dtd. 20/11/1973 (registered on 23/11/1973) bequeathing the house in their favour and they had thus succeeded to the property. They stated that they were in continuous possession and enjoyment of the house property and as the defendant was contending that he had purchased the suit property and had come near the suit property and tried to interfere with their possession, they were constrained to file the suit.