P.SUNILKUMAR Vs. BHASKAR REDDY

JUDGEMENT

(1.) Appellant/plaintiff feeling aggrieved by judgment and decree of the First Appellate Court on the file of Prl. Civil Judge (Sr.Dn) & JMFC, Hospet in R.A.No.2/2009, dtd. 15/4/2009, preferred this appeal.

(2.) Parties to appeal are referred with their ranks as assigned before Trial Court for the sake of convenience.

(3.) The factual matrix leading to the case of plaintiff can be stated in nutshell to the effect that plaintiff is licence holder of CL-2 issued by Deputy Commissioner, Bellary vide CL- 2/HPT/16/2007-08, which is valid upto 30/6/2008 after paying prescribed fee to Government of Karnataka. Plaintiff started the liquor shop bearing door No.1304, Ward No.9, Ananthashyanagudi, Hospet under the name and style of Vishwas Wines. Defendants claim to be the office bearer of different organization tired to interfere with the lawful activity of plaintiff and his vendors Vasu and Basavarj, further attempted to dispossess the plaintiff from the suit property. Plaintiff filed complaint to the jurisdictional police on 2/8/2007. However, police informed the plaintiff that matter is of civil nature and to approach Civil Court to protect his possession. The defendants continued to cause obstruction to plaintiff's business, plaintiff was constrained to file the present suit for the relief claimed in suit.