N JEEVAMANI Vs. ALAMELU AMMAL

JUDGEMENT

(1.) The present appellants were the defendants in O.S.No.10336/1984, in the Court of the learned XXVIII Additional City Civil Judge at Mayo Hall Unit, Bangalore, (hereinafter for brevity referred to as the R.F.A.No.1273/2003 "Trial Court"), which suit was filed by the present respondent No.1 in the capacity as a plaintiff for the relief of Declaration, Possession and Permanent Injunction, seeking restraining of the defendants therein from interfering with the plaintiff's alleged peaceful possession and enjoyment of the suit schedule property.

(2.) The suit schedule property is said to be a vacant site bearing No.124 formed in Sy.No.467/1 (old No.209/4), Kempapura Agrahara, 21st Division of Corporation, Bangalore City, now known as 13th Main Road, Vijayanagar, measuring 30 ft.x50 ft.

(3.) According to the plaintiff, the said site was purchased by her husband on 07-05-1969 from one Sri. L.S. Ramalingaiah and thereafter the khata was made in the name of the plaintiff on 27-03-1984. The property originally was a land bearing Sy.No.467/1 which was divided into various sites and the plan was approved for conversion and site No.124 was sold in favour of the plaintiff's husband.