CHOODAMANIYAPPA Vs. RAMANNA ALIAS RAMAPPA

JUDGEMENT

(1.) AGGRIEVED by the concurrent findings recorded by both the courts below in decreeing the suit of the respondent / plaintiff for permanent injunction, the defendants have filed the present appeal.

(2.) THE parties will be referred to as per their ranking in the trial court.

(3.) THE case of the plaintiff is that the suit schedule property bearing old No.11, property no.13, and new survey no. 20 situated at Talagunda Village, Jade Hobli is an ancestral property. That he has inherited the said property from his ancestors. That the suit schedule property is described in Sketch A, B, C and D. That he was residing in the house property, which exists in suit schedule property. Thereafter, he was residing in the house existing in survey No.72. That he has stored the wood in the house property. That their exists various trees like teakwood, Nilagere, tamarind trees and that he has put up fence around the suit schedule property. That one Manjappa, son of Danappa, is residing in the said property and the area marked as G is used by the defendants as backyard and that they have been residing in their property and Bangera Laxmanappa is residing in house property, marked as H and there exists a fence towards eastern side of the plaintiffs property and the said fence runs from north to south.