NINGAPPA Vs. RANGAMMA

JUDGEMENT

(1.) The appellants have challenged the judgment and decree in R.A.No.62/2005 allowing the appeal of the respondents and granting a decree of injunction to the respondents by setting aside the judgment and order of the trial Court.

(2.) The facts relevant for the purpose of this appeal are as under:

(3.) It is her contention that on 29.10.1992 the defendants obstructed her peaceful possession and enjoyment of the suit property and therefore she approached the trial Court seeking the relief of permanent injunction.