JANAKI Vs. APPID SOUZA

JUDGEMENT

(1.) THIS is a second appeal filed under Section 100 of the C. P. C.

(2.) THE appellant is the plaintiff and the respondents are the defendants.

(3.) THE plaintiff filed the suit in O. S. No. 624 of 1980 before the principal Munsiff, Mangalore, for permanent injunction restraining the defendants from interfering with the plaintiffs peaceful possession of the suit property measuring 4 acres 10 cents in S. No. 108/8-A situated in Konaje Village in Mangalore Taluk. The plaintiff subsequently amended the plaint praying for possession of the eastern portion of the plaint schedule property, if the Court were to come to the conclusion that the plaintiff was not in possession.