P FATESH AHAMED SAHEB Vs. SANDUR USMAN SAHEB

JUDGEMENT

(1.) THIS is plaintiffs appeal under Section 100 of the civil procedure code.

(2.) PLAINTIFF fatesh ahmed saheb filed original suit No. 207 of 1971 on the file of the principal munsiff, hospet, against first defendant sandur usman saheb and second defendant sandur phakeer ahmed saheb praying for declaration that he was the owner of the suit schedule property (measuring east to west 30 ft. And north to south 30 ft.) And for permanent injunction restraining the defendants from interfering with his peaceful possession of the suit property.

(3.) THE trial court decreed the plaintiff s suit.