LAWS(KAR)-1986-8-31

PRESIDENT ROSHAN MOSQUE AND DURGAHA Vs. SHARFUNNISSA

Decided On August 28, 1986
PRESIDENT, ROSHAN MOSQUE AND DURGAHA Appellant
V/S
SHARFUNNISSA Respondents

JUDGEMENT

(1.) Both the Advocates submitted that the revision itself may be finally heard on merits. Accordingly arguments on the final merits of the revision are heard and the revision is disposed of finally.

(2.) This is a revision by judgment- debtor-2 against the order dated 4th August, 1986, passed by the VI Additional City Civil Judge, Bangalore' City, in Execution Case No. 76 of 1985 allowing I.A. No. 2.

(3.) The respondent-decree holder Smt. Sharfunnisa had filed a suit in O.S. No. 1909/83 against the present revision petitioner (defendant-2 in the suit) and another Amanulla Khan (defendant-1 in the said suit) for permanent injunction alleging that she was in possession of the property and that the defendants were interfering with her possession of the property. The said suit was decreed exparte.