COMMISSIONER Vs. K.P.SHAMANNA

JUDGEMENT

(1.) The defendant BDA is in appeal.

(2.) The plaintiffs instituted a suit, seeking for decree of perpetual injunction to restrain the BDA and its officials from interfering with their peaceful possession and enjoyment of the suit property, which was land bearing Sy.Nos.191/1 and 191/2 of Kacharakanahalli, Kasaba Hobli, Bangalore North Taluk, measuring 1 acre 36 guntas and in which there were four houses standing in the said land.

(3.) The case of the plaintiffs was that the plaintiffs 1 and 2 were the sons of late Yellamma and G. Papi Reddy, while the third plaintiff was the widow of the brother of the plaintiffs 1 and 2, i.e K.P. Muni Reddy. They contended that they had succeeded to the property from their mother Yellamma, who had purchased 2 acres 34 guntas of land including Kharab land in the suit property under a Sale Deed dtd. 7/5/1969 and were accordingly in possession of the same.