MAHADEVAMMA Vs. KARNATAKA STATE

JUDGEMENT

(1.) This appeal by the plaintiffs/appellants is directed against the judgment and decree dated 01-01-2011 passed by the IV Additional District and Sessions Judge, Mysore in R.A.No.212/2006, wherein the appeal came to be dismissed confirming the judgment and decree dated 01.07.2006 passed in O.S.No.76/2004 by the learned Civil Judge (Sr.Dn), Hunsur.

(2.) In order to avoid confusion and overlapping, the parties are referred in accordance with their rankings before the trial Court.

(3.) Plaintiffs filed a suit against the Karnataka State Financial Corporation and Sri. Gopalagowda, said to be the purchaser of the schedule Unit, seeking declaration to declare that the act of sale of the plaint schedule property made by the 1st defendant- Corporation infavour of the 2nd defendant/purchaser on 27.12.2003 is null and void and also for the consequential relief of permanent injunction restraining the defendants or any persons claiming under them from interfering with the peaceful possession and enjoyment of the plaintiffs in and upon Plaint A schedule property and also for mandatory injunction against the defendants to place them in possession of plaint C schedule property and also another independent relief of mandatory injunction in directing the 1st defendant to supply electricity power to the plaint-A schedule unit.