NARAYANASWAMY Vs. ADEMMA

JUDGEMENT

(1.) The defendants in OS.No.83/2006 on the file of the learned Principal Civil Judge (Junior Division), KGF (hereinafter referred as to 'the Trial Court'), is impugning the judgment and decree dtd. 10/7/2009 passed in RA.No.82/2007 on the file of learned Additional Civil Judge (Senior Division), KGF (hereinafter referred as to 'the First Appellate Court'), allowing the appeal by setting aside the judgment and decree passed by the Trial Court dtd. 20/7/2007 and decreeing the suit of the plaintiff for permanent injunction, restraining the defendants from interfering with the peaceful possession and enjoyment of the schedule properties.

(2.) For the sake of convenience, the parties shall be referred to as per their rank and status before the Trial Court.

(3.) Facts of the case in brief are that, the plaintiff - Smt. Adamma, filed the suit against defendant Nos.1 to 9 seeking permanent injunction, restraining them from interfering with her peaceful possession and enjoyment of the properties mentioned in the schedule. The schedule attached to the plaint describes four items of properties i.e.,: