K.RAVICHANDRAN Vs. SARASWATHI

JUDGEMENT

(1.) This appeal is filed by the appellants/defendants who are unsuccessful in the original suit filed by the respondent/plaintiff for permanent injunction. The Trial Court by the judgment and decree dtd. 6/2/2020 in O.S No.3815/2018 allowed the original suit directing the defendants that they are permanently restraining from interfering with the plaintiff's peaceful possession and enjoyment of the suit schedule property.

(2.) The rank of the parties in the Trial Court will be considered henceforth for convenience. The appellants herein were the defendants and the respondent herein was the plaintiff before the Trial Court in O.S.No.3815/2018.

(3.) The defendants are claimed to be the owners and in possession of the property bearing New BBMP No.34/1 PID No.95-173-34/1 situated at Kavalbyrasandra, Bangalore. It is further submitted that the plaintiff claimed to be the owner of the said property and further she claims that she is in possession of the said property, as such she sought for permanent injunction restraining the defendants from interfering with the peaceful possession of the suit schedule property.