MOHAMMED YUNUS Vs. HONNAMMA

JUDGEMENT

(1.) This appeal is filed challenging the judgment and decree dtd. 31/8/2007 passed in R.A.No.386/2001 by the Civil Judge (Sr. Dn.), Holalkere.

(2.) The parties are referred to as per their original rankings before the Trial Court to avoid confusion and for the convenience of the Court.

(3.) The case of the plaintiff before the Trial Court the plaintiff is the owner in possession of the suit schedule property having purchased the same from one Holiyappa S/o Hotappara Nagappa of Malladihalli village for valuable consideration under the registered sale deed dtd. 23/1/1993 and paying kandayam to the government having got mutated the revenue entries in his favour. The plaintiff further stated that the defendants are the strangers to the suit schedule property. The land of defendant No.1 is situated on the southern side of the suit schedule property and the defendants have put an eagle eye on the suit schedule property and having no manner of right, title or interest over the suit schedule property, the defendants are trying to interfere with the suit schedule property. Hence, the plaintiff has filed the suit for the relief of permanent injunction.