G V SRINIVASA IYER Vs. KHAISER JAHAN

JUDGEMENT

(1.) THIS second appeal is filed by the defendant in O. S. No. 451 of 1993 on the file of Principal II Munsiff, Bangalore Rural District, being aggrieved by the judgment and decree dated 16-8-2003 in R. A. No. 24 of 1997 confirming judgment and decree dated 19-12-1996 passed by the Trial court in the suit.

(2.) FOR the sake of convenience, the rank of the parties is referred to as in the original suit.

(3.) THE plaintiff filed the suit for permanent injunction restraining the defendant from interfering with the peaceful possession and enjoyment of the suit schedule property or alienating the same to third party. The plaintiff claimed that he purchased the property from one Rahimabi under a registered sale deed dated 23-7-1992 and has been in possession of the same. It is alleged that the defendant got his name entered in the revenue records and based on those entries the defendant is trying to sell away the property. The defendant filed written statement denying the plaint averments and seeking dismissal of the suit. She claims to have purchased the property in the year 1971 and is in possession of the land.