RAKHI FELIX Vs. CHANDRASHEKAR N.

JUDGEMENT

(1.) THIS appeal arises out of the judgment dated 03.01.2015 passed in O.S. No. 26290/2014 on I.A. Nos. 1 and 2. By the impugned order the Court below has dismissed I.A. No. 1 filed by the plaintiff/appellant seeking an order of temporary injunction to restrain the defendant from interfering with the peaceful possession and enjoyment of suit schedule property by plaintiff and has allowed I.A. No. 2 filed by the defendant thereby vacating the ad -interim injunction granted on 01.09.2014.

(2.) APPELLANT is the plaintiff in the Court below. He has filed the suit seeking a decree of permanent injunction in respect of property bearing khatha Nos. 1328 and 1262 situated at Kacharakanahalli, Kasaba Hobli, Bengaluru North Taluk, presently having khatha No. 485 with the measurement as furnished therein.

(3.) IN support of her case, plaintiff has produced and relied upon the following documents: