KHURSHEED BEGUM Vs. SYEDA BEGUM

JUDGEMENT

(1.) The plaintiffs are impugning the judgment and decree dtd. 8/11/2017 passed in OS No.1487 of 2013 on the file of the learned XX Additional City Civil and Sessions Judge (CCH.32), Bengaluru City (hereinafter referred to as 'the Trial Court' for brevity), dismissing the suit for permanent injunction.

(2.) For the sake of convenience, the parties are referred to as per their rank and status before the Trial Court.

(3.) Brief facts of the case are that, plaintiff Nos.1 to 7 have filed the suit OS No.1487 of 2013 against defendant Nos.1 to 12 for permanent injunction restraining them, their men etc., from interfering with the peaceful possession and enjoyment of schedule 'A' property. Schedule 'A' appended to the plaint describes the piece and parcel of the land and the building situated thereon bearing a portion of Municipal No.1, New No.1/1, Beere Devara Gudi Lane, Jali Mohalla, Bengaluru City, measuring 716 sq.ft. along with building measuring about 500 sq.ft. with the boundaries mentioned therein. Schedule 'B' describes the piece and parcel of the land and building in the very same Municipal No.1, measuring East to West 9.9 feet and North to South 12.6 feet with building measuring 100 sq.ft. with the boundaries mentioned therein.