M MAHALINGAM Vs. SHASHIKALA

JUDGEMENT

(1.) THIS is a defendants second appeal, against a concurrent finding. For the purpose of convenience, the parties are referred to as they are referred to in the original suit.

(2.) THE subject-matter of the suit, are the four sites bearing No. 3, 4, 7 and 8, of different dimensions which are adjoining each other situated in Chikkabanavara Village, Yeshwanthpur Hobli, Bangalore North Taluk.

(3.) THE prices of the property over the years have appreciated. The defendant got issued a legal notice on 27-8-1996 to the power of attorney holders purporting to revoke the general power of attorneys executed by him in their favour and they were called upon not to meddle with the property. The said legal notice has been duly replied on 5-11-1996. After receipt of the notice, the defendant attempted to trespass upon the suit schedule property. Therefore, the plaintiffs were constrained to file a suit for a decree of permanent injunction restraining the defendant from interfering with their peaceful possession and enjoyment of the suit schedule property.