KAPILA BHAVI SRINIVASAPPA Vs. FAZEELA

JUDGEMENT

(1.) This matter is listed for admission and heard the learned counsel for appellant.

(2.) The Factual matrix of the case of the appellant/plaintiff before the Trial Court in OS No.185/2009 that he is in actual possession and enjoyment of the suit schedule property as on the date of the filing of suit and also alleged that there is an interference by the defendant. Hence, the relief is sought for injunction.

(3.) The Trial Court has framed the issue considering the pleadings of plaintiff with regard to whether the plaintiff was in possession as on the date of the suit and whether there is any interference. The plaintiff in order to prove his case, he himself examined as PW1 and got marked the documents as Ex.P1 to Ex.P20. On the other hand the defendant has also examined herself as DW1 and also examined two witnesses DW2 and DW3 and got marked the documents as Ex.D1 to Ex.D8.