NAGARAJ Vs. SHANKAR

JUDGEMENT

(1.) Challenging judgment and decree dtd. 16/2/2016 passed by XVIII Additional City Civil and Sessions Judge, Bengaluru (CCH no.10), in O.S.no.2377/2008, this appeal is filed.

(2.) Sri T.M. Venkata Reddy, learned counsel for appellant submitted that appeal was by plaintiff in suit filed for permanent injunction restraining defendant from interfering with plaintiff's peaceful possession and enjoyment over suit property namely Site no.66 formed in Sy.no.154 of Laggere village, Yeshwanthapura Hobli, Bangalore North Taluk hereinafter referred to as 'suit property'.

(3.) It was submitted, in suit plaintiff had stated that he was in possession and enjoyment of suit property having purchased it under registered Sale Deed dtd. 6/9/1984. Subsequently, he had obtained building plan/license and had put up construction thereon. On 28/3/2008, defendant came near suit property and sought to dig pits for construction. In view of same, suit was filed.