PAVITRA M K Vs. BRUHAT BANGALORE MAHANAGARA PALIKE

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for respondent No.3 and the learned counsel for respondent Nos.1 and 2.

(2.) The petitioner claims that she is the owner of a portion of the property in Survey No.64/3 presently assigned property No.6, 3rd Main, Ramaiah Layout, Kacharakanahalli, Ward No.29, Bengaluru 560 084.

(3.) It is the case of the petitioner that one Mrs. J Rees purchased an extent of 2.2 guntas of land from one Sayamagari Papanna under the sale deed dated 27.08.1980 out of the property bearing Survey No.64/3 of Kacharkanahalli village. That by sale deed dated 10.11.1994 the said Mrs. J Rees sold a part of the said property in favour of her son-in-law by name Eugene Paul. That the said Eugene Paul obtained a building license from the BBMP bearing LP. No.97/97-98 dated 13.03.1998. That the construction was put-up in the year 1998 and a set back was allowed on the southern side of the premises and it is in this portion a sewerage line has also been laid and compound wall was put up by the said Eugene Paul with the consent of the vendor, that is, his mother-in-law and the owner of the adjoining property Mrs. J Rees. That the said Eugene Paul sold the said property under a registered sale deed dated 02.02.2005 to one Sabu Varghese and boundaries under the sale deed are as under:-