(1.) Aggrieved by the judgment and decree of the Trial Court in decreeing the plaintiff's suit for injunction, the defendant has filed this appeal.
(2.) For the sake of convenience, the parties will be referred as per their rank before the Trial Court.
(3.) The case of the plaintiff is that she is the owner of the suit schedule property bearing No. 1223/A and H.L. No. 386/4 of Sarakki Village, Uttarahalli Hobli, measuring 35 feet x 35 feet, morefully described in the schedule to the plaint. She purchased the same through a registered sale deed dated 28.02.1994. Ever since then, she is in possession and enjoyment of the same. The defendant who has no right, title or interest over the suit schedule property is interfering with her possession. Hence, the instant suit seeking to restrain the defendant from interfering with the peaceful possession of the suit schedule property.