N RUKMANGADA NAIDU & ANR Vs. Y KRISHNAPPA

JUDGEMENT

(1.) Even though the matter is posted for orders, by consent of learned counsel for the parties, the matter is taken up for final hearing.

(2.) This is a defendant's Regular First Appeal against the judgment and decree dated 29.10.2010 made in O. S. No. 6883/2009 on the file of the XXXIX Additional City Civil Judge, Bengaluru city, decreeing the suit of the plaintiff granting permanent injunction restraining the defendants from interfering with his peaceful possession and enjoyment of the suit schedule property.

(3.) The respondent-plaintiff filed the suit for permanent injunction against the present appellants - defendants contending that he is the absolute owner and in enjoyment of the site bearing No. 50, katha No. 31/2C carved out of Survey No. 31/2C, measuring East-West 80 ft. and North-South 30 ft. totally measuring 2400 square feet, situated at Kodichikkanahalli village, Begur Hobli, Bengaluru south taluk, now coming within the limits of BBMP Ward No. 17, Bengaluru and the same is more fully described in the suit schedule.