B N SIDDANANJAPPA Vs. P SRINIVASAN

JUDGEMENT

(1.) FOR the sake of convenience, parties would be referred to as per their status before the trial court.

(2.) THIS is a defendant's appeal. Appellant was defendant in O. S. No. 64/2002 before the Civil judge (Sr. Dn), KGF. Respondent was the plaintiff.

(3.) INITIALLY, plaintiff filed the suit in O. S. No. 167/98 before the civil Judge (Jr. Dn), KGF for recovery of possession of the suit property from the defendant and for perpetoal injunction to restrain the defendant from interfering with the peaceful possession and enjoyment of the suit schedule property. Originally the suit was filed for bare injunction in O. S. No. 167/98. Later on, the plaintiff filed an application for amendment of plaint and requested the court to direct the defendant to deliver possession of the suit property on the ground that he has been dispossessed by the defendant during the pendency of the suit. An additional written statement was also filed by the defendant.