K ABDUL HAMEED Vs. SABITRA BEGUM

JUDGEMENT

(1.) THIS is a defendant's appeal against the judgment and decree passed in O. S. No. 145/1990 on the file of the Court of Principal Judge, Family Court, bangalore. By the impugned judgment and decree, the learned trial Judge has declared that plaintiffs-1 to 5 are owners of the suit schedule property and defendant has been restrained from interfering with the plaintiff's possession of the suit schedule property.

(2.) IN this appeal, parties will be referred to by their array before the trial Court.

(3.) THE averments of the plaint in brief are as follows :