SALAUDDIN Vs. BOMMEGOWDA

JUDGEMENT

(1.) This is a defendant's appeal against the Order dated 15-3-1985 passed by the VII Additional City Civil Judge, Bangalore, in O.S. No. 267 of 1985 making the temporary injunction absolute.

(2.) The parties have been referred to with reference to their position in the Trial Court.

(3.) The property in question originally belonged to one Dhanalakshmi Ammal. She had leased out the building in question to one Mahadevan who was running the business of manufacturing vermicelli in the suit premises. The defendant purchased the running of vermicelli business from Mahadevan. Thereafter, a lease deed was entered into between the defendant and Dhanalakshmi Ammal as per the lease deed dated 19-11-1976.