TANAJI Vs. MAHESH

JUDGEMENT

(1.) This is an appeal filed by the defendant against the judgment and decree in O.S.No.29/2005 by the Civil Judge Navalgund and confirmed by the Senior Civil Judge, Navalgund in R.A.No.12/2012 whereby the learned Senior Civil Judge has dismissed the appeal by confirming the judgment and decree of granting injunction in favour of the plaintiffs.

(2.) For the sake of convenience, parties herein are referred as per the original ranks occupied by them before the Trial Court.

(3.) Brief facts leading to the case are as under: The plaintiffs have filed a suit for injunction against the defendant pertaining to VPC No.231 of Saswehalli village consisting of a house and backyard. It is alleged that it the ancestral property of the plaintiffs and they are in possession and they are using the backyard for storing cow-dung, haystack and agricultural implements. It is also alleged that the defendant is interfering with plaintiffs' peaceful possession and enjoyment of the suit property and hence, they filed a suit seeking permanent injunction against the defendant.