GOWRAMMA Vs. CHANDRAPPA AND ORS.

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree in R.A. No. 59/2008 dated 25.11.2011 on the file of the Senior Civil Judge & JMFC, Itinerary Shikaripur.

(2.) THE appellant/plaintiff filed O.S. No. 110/2004 on the file of the Civil Judge (Jr. Dn.) & JMFC at Shikaripura for permanent injunction restraining the defendants from interfering with her peaceful possession and enjoyment of the suit schedule property. According to her, she is the owner and in possession of the suit schedule property. The suit schedule property belongs to her husband and after his death, she has become the exclusive owner and is in possession of the said property.

(3.) ON the basis of the pleadings of the parties, the trial court has framed the following issues: