B K SUBRAMANI Vs. PALEKANDA MACHAIAH

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree in R.A.No.79/2012 dated 17.10.2014 on the file of the Senior Civil Judge at Madikeri confirming the judgment and decree in O.S.No.41/2000 dated 28.9.2012 on the file of the Addl. Civil Judge, Madikeri.

(2.) THE appellant was the plaintiff in the suit and the respondent was the first defendant. For the sake of convenience, the parties are referred to by their respective ranking before the trial Court.

(3.) THE plaintiff filed the above suit for permanent injunction restraining the defendants, their agents, heirs, nominees, men, labourers or anybody claiming through or under them from interfering with the peaceful possession and enjoyment of the suit schedule property. The suit schedule property consists of 5 acres 60 cents of land out of 30 acres 36 cents in Sy.No.8/1 bounded on the east by Sy.No.52 and Sy.No.5/3, west by Sy.No.47, wetland, north Chelavara Kabbe Road, south by Chelavara river situated at Chelavara Village, Madikeri Taluk, Kodagu District.