GANGA AND ORS. Vs. K.T. NALINI

JUDGEMENT

(1.) This is a defendant's appeal. The parties are referred to by their rank before the trial court.

(2.) The suit was filed seeking the ejectment of the defendant from the suit schedule property and for damages. The plaintiff claimed to be the absolute owner of property bearing No.1/1 (Old No.1/A and even earlier, bearing No.456), and also property bearing No.31/6 (Old No.455 ), 13th Main Road, Malleswaram, Bangalore. The said properties were more fully described in Schedule 'A' to the plaint. The said properties were said to have been purchased from one B.V. Patankar, under a registered sale deed dated 2.4.1973.

(3.) It is stated that the defendant had approached the plaintiff's husband in April 1978, seeking permission to reside, along with his family, in the larger shed described above and more fully described in Schedule 'B' to the plaint. It is stated that the defendant was an employee of the City Corporation and was working as a gangman. The plaintiff's husband was a civil contractor who was executing several civil works for the Corporation and had hence permitted the defendant to occupy the shed, along with his family, for his residence as a licensee.