NAGARAJ Vs. UMA

JUDGEMENT

(1.) This appeal is filed under Sec. 100 of CPC challenging the judgment passed in O.S. No. 7/1992 pending on the file of Civil Judge (Sr. Dvn.), Bangalore Rural District. As against the judgment, an appeal had been filed in R.A. No. 2/1999 which was pending on the file of Additional District and Sessions Judge, FTC -IV, Bangalore Rural District. The same is allowed in part directing the defendant to refund the advance amount received by her. Appellant is the sole plaintiff in O.S. No. 7/1992 and respondent is the sole defendant in the said suit. Parties will be referred to as plaintiff and defendant as per their ranking before the trial Court.

(2.) The facts leading to the case are as follows:

(3.) Restraining the Defendant, her agents, assigns, supporters, labourers, contractors or anybody -else on her behalf from causing any sort of interference with the Plaintiffs peaceful possession and enjoyment of the plaint schedule land by himself by a decree of permanent injunction;