HANUMANTHI Vs. HANUMANTHRAYA BHEEMAYYA

JUDGEMENT

(1.) The appellants are aggrieved by the order passed on I.A.No.1 dtd. 6/10/2016 in O.S.No.155/2016 by the Senior Civil Judge, Deodurga has filed this appeal.

(2.) For the sake of convenience, parties are referred to as per their ranking before the trial Court. The appellants are the plaintiffs and respondents are the defendants before the trial Court.

(3.) Facts giving rise to the filing of the appeal briefly stated are that the plaintiffs have filed a suit in O.S.No.155/2016 for relief of declaration and injunction in respect of suit property. In the said suit, the plaintiffs filed an application seeking an order of temporary injunction restraining the defendants from creating obstruction to the peaceful possession and enjoyment of the suit schedule property. The plaintiffs in support of application filed an affidavit contending that the plaintiffs are the absolute owners of property bearing Sy.No.12 measuring 16 acres 7 guntas situated at Sunnadkal village, Deodurga taluk. The said land was originally belonging to the husband of plaintiff No.1 and father of the plaintiff Nos.2 to 5 namely Balappa Hanamappa @ Hanumagouda who died leaving behind him the plaintiffs as his legal heirs and successors to him and to his property. After the demise of said Balappa S/o Hanamappa @ Hanumagouda, the plaintiff No.1 who is the wife of said Balappa has succeeded to the said land and continued in possession of the suit property by way of cultivating the same. Due to financial problems, the plaintiffs Nos.2 to 5 have migrated to Pune for their livelihood and used to visit their village once in a month. Defendant Nos.1 to 4 are no way concerned to the family of the plaintiffs and they are totally strangers to the family of the plaintiffs. On 9/5/2005 defendants Nos.1 to 4 without having any right, title or interest over the suit schedule property filed an application for effecting mutation in their name with the forged signature of their mother. On the basis of false documents, names of defendants came to be entered in the revenue records, by way of mutation order as per ME No.36/04-05 dtd. 23/6/2005. On the strength of the mutation order, the defendants are trying to interfere in the possession and enjoyment of the suit schedule property. Hence, the plaintiffs filed an application seeking for an order of temporary injunction. The said application was opposed by the defendants by filing objection denying the ownership of the plaintiffs over the suit schedule property and further, it is contended that the defendants/respondents are in possession and enjoyment of the suit schedule property. It is also contended that the suit property has mutated in the names of the defendants vide mutation order in ME No.36/04-05. It is contended that plaintiffs and defendants are relatives. The plaintiffs were well aware about the facts mentioned above and mutation order effected in favour of defendants. Hence, prayed to reject the application. The trial Court after hearing the parties rejected the application filed by the plaintiffs. Hence, this appeal is filed.