DHARMAPALA Vs. SEETHAMMA AND ORS.

JUDGEMENT

(1.) This is a second defendant's regular first appeal challenging the judgment and decree of the Trial Court decreeing the suit of the plaintiffs and declaring them as absolute owners of the plaint schedule property and granting a decree of permanent injunction restraining the defendants from trespassing or interfering with the possession and enjoyment of the plaint schedule property.

(2.) For the purpose of convenience, the parties are referred to as they are referred to in the original suit.

(3.) The subject-matter of the suit is house and compound situated in Permannur Village of Mangalore Taluk, outside City Corporation, bearing Sy. No. 68/3B and measuring 22 cents in extent and containing thereon building bearing D. Nos. 2-166 (A) 1 to 4 of former Permannur Panchayat now within Ullal Town Panchayat, which is more particularly described in the schedule to the plaint and for short hereinafter referred to as "Schedule Property".