LAKSHMIDEVAMMA Vs. NARAYANASWAMY AND ORS.

JUDGEMENT

(1.) Heard the learned counsel for the appellant.

(2.) The appellant was the plaintiff before the Trial Court in a suit for injunction against several defendants. It transpires that the suit property bearing site No. 18 formed in Sy.No.4 measuring 60 feet East to West towards Northern side, 60 feet towards Southern side and North to South 42 feet towards Eastern side and 40 feet towards Western side situated at Laggere Village, Yeshwanthpur Hobli, Bangalore North Taluk. The plaintiff claims to have been put in possession by one Chikkabyrappa on 10/7/1985 under an agreement of sale and a General Power of Attorney, as there was said to be a bar on registration of revenue sites at that point of time. Chikkabyrappa is said to have received the full consideration there of. And, from the time of purchase, the plaintiff claims to be in possession.

(3.) What Decree or Order?