PILLA ANJANAPPA S. Vs. K.S. MUNIANJANAMMA

JUDGEMENT

(1.) THIS appeal is filed by the defendants challenging the judgment and decree dated 29.03.2003 passed by the XV Additional City Civil Judge, Bengaluru City, decreeing the suit for permanent injunction filed by the plaintiffs - respondents herein.

(2.) THE relationship between the parties is not in dispute. 1st plaintiff is the daughter of the 2nd plaintiff. Late Siddappa was the father of the 1st plaintiff and husband of the 2nd plaintiff. 1st defendant - Pilla Anjanappa (since deceased) was the elder brother of Siddappa. Defendants 2 & 3 are the son and wife, respectively, of Pilla Anjanappa.

(3.) THE measurement of the property' sis shown in the plaint is, east to west on the northern side 40 feet and on the southern side 20 feet and from north to south 50 feet, bounded on the East by Road, West by vacant site of Anjanappa S/o. Lakkegowda, north by Pilla Anjanappa's house with vacant site (property of defendants), and south by house of Papa D/o. Aneppa, situated at Kalkere, K.R. Puram Hobli, Bangalore South Taluk.