P V KAMESH KUMAR Vs. THOTI MUNIYAPPA

JUDGEMENT

(1.) This appeal is by the plaintiff against the judgment and decree dated 26th May 2008 in O.S No.10771/1987 on the file of the XIII Addl. City Civil Judge, Mayo Hall Unit, Bangalore.

(2.) Parties are referred to as per their rank in the trial Court.

(3.) The suit was one for injunction restraining the defendants or their agents or their representatives from causing any sort of interference to the peaceful possession and enjoyment of the plaint schedule premises by the plaintiff (by himself and on behalf of his coowners) and for grant of mandatory injunction for removal of the twin huts put up by the defendants in the plaint schedule land and on refusal of the defendants to remove them, the Hon'ble Court to effect removal of the said two sheds by such means as the Hon'ble Court deemed fit in the interest of justice.