BETTAMMA Vs. BETTEGOWDA

JUDGEMENT

(1.) This appeal is by defendants against the concurrent judgments and orders passed by the trial Court as well as the First Appellate Court, decreeing suit filed by plaintiff for the relief of permanent injunction in respect of suit schedule property measuring 7 guntas in Sy.No.267 of Hebbal Village, Mysuru Taluk.

(2.) For the sake of convenience, the parties are referred to by their rank before the trial Court.

(3.) Plaintiff filed the suit in question contending that he purchased land measuring 1 acre 25 guntas in Sy.No.267 from Smt.Sannamma, W/o Karigowda and her son through registered sale deed dtd. 25/7/1966. Defendants are the owners of land in the same Sy.No. measuring 1 acre 28 guntas on the southern side.