THULSI BAI Vs. BHAKTA ANJENEYA TEMPLE TRUST

JUDGEMENT

(1.) These two appeals RFA No.973/2019 and RFA No.335/2019 are filed by the defendants challenging the judgment and decree passed in O.S.No. 26146/2008 dtd. 5/2/2019 and O.S.No.26259/2008 dtd. 9/10/2018 passed by the XXVI Addl. City Civil and Sessions Judge at Mayo Hall, Benagluru respectively thereby, the suit filed for ejectment by the plaintiff-temple is decreed directing the defendants No.3 and 4 to vacate and hand over possession of the suit schedule property to the plaintiff.

(2.) For the purpose of convenience, ranking of the parties is referred to as per their status before the Trial Court.

(3.) It is the case of the plaintiff that plaintiff is a temple trust and represented by its trustees. It is stated that the defendants are under permissive possession of the plaintiff - temple. The plaintiff has issued with legal notice dtd. 9/6/2008 indicating to terminate the tenancy and thereafter filed suit for ejectment.