Karnataka High Court
Smt. Chitthamma vs Thammanna on 18 March, 2026
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NC: 2026:KHC:15973
W.P. No.16666/2021
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 18TH DAY OF MARCH, 2026
BEFORE
THE HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
WRIT PETITION NO.16666/2021 (GM-CPC)
BETWEEN:
1. SMT. CHITTHAMMA
W/O LATE POOJARI DODDAIAH
AGED ABOUT 80 YEARS.
Digitally signed
by ARSHIFA 2. DYAVEERAMMA
BAHAR KHANAM W/O CHIKKAKATAPPA
Location: HIGH AGED ABOUT 70 YEARS.
COURT OF
KARNATAKA
3. CHIKKADODDAIAH @ SANJJANNA
S/O JAMPANNA
AGED ABOUT 70 YEARS.
4. DODDERAPPA
S/O JAMPANN
AGED ABOUT 65 YEARS.
5. SHIVAMMA
D/O LINGANNA
AGED ABOUT 30 YEARS.
ALL ARE R/AT DINNE GOLLARAHATTI
HAMLET OF BRAMHASAMUDRA
I.D. HALLI HOBLI
MADHUGIRI TALUK 572 124
TUMAKURU DISTRICT.
...PETITIONERS
(BY SRI. DEVARAJ, ADV., FOR
SRI. LOURDU MARIYAPPA A, ADV.,)
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NC: 2026:KHC:15973
W.P. No.16666/2021
HC-KAR
AND:
1. THAMMANNA
S/O MANDALAHALLI KARIYANNA
AGED ABOUT 61 YEARS.
2. KARIYAMMA
S/O MANDALAHALLI KARIYANNA
AGED ABOUT 55 YEARS.
3. CHITHAMNAMNA
W/O LATE MALLANNA
AGED ABOUT 51 YEARS.
4. KIRAN KUMAR
S/O LATE MALLANNA
AGED ABOUT 30 YEARS.
5. KAMALAMMA
D/O LATE MALLANNA
AGED ABOUT 29 YEARS.
6. CHIDANANDA
S/O LATE MALLANNA
AGED ABOUT 27 YEARS.
7. KAMALAKSHI
D/O LATE MALLANNA
AGED ABOUT 24 YEARS.
8. CHITHANNA
S/O HULIYANNA
AGED ABOUT 61 YEARS.
ALL ARE RES NOS.1-8
R/AT DINNE GOLLARA HATTI VILLAGE
I D HALLI HOBLI
MADUGIRI TALUK 572 124
TUMAKURU DISTRICT.
...RESPONDENTS
(BY SRI. VIVEK B. RAMAKRISHNA, ADV., FOR C/R1 TO R8)
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NC: 2026:KHC:15973
W.P. No.16666/2021
HC-KAR
THIS WRIT PETITION IS FILED UNDER ARTICLE 227 OF
THE CONSTITUTION OF INDIA, PRAYING TO CALL FOR
RECORDS IN O.S. 249/2015 ON THE FILE OF HONBLE
PRINCIPAL CIVIL JUDGE AND JMFC, AT MADHUGIRI,
TUMAKURU DISTRICT. CALL FOR THE RECORDS
M.A.NO.11/2016 ON THE FILE OF THE HONBLE PRINCIPAL
SENIOR CIVIL JUDGE AND JMFC, AT MADHUGIRI. SET ASIDE
THE IMPUGNED ORDER DTD. 09.12.2020 PASSED IN
M.A.NO.11/2016 ON THE FILE OF THE HONBLE PRINCIPAL
SENIOR CIVIL JUDGE AND JMFC, AT MADHUGIRI AT ANNX-F &
ETC.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
CORAM: HON'BLE MR. JUSTICE VIJAYKUMAR A. PATIL
ORAL ORDER
This petition is filed challenging the order dated 09.12.2020 passed in M.A.No.11/2016 by the Principal Senior Civil Judge & JMFC., Madhugiri (for short, 'the Appellate Court').
2. Sri.Devaraj, learned counsel for Sri.Lourdu Mariyappa A., learned counsel for the petitioners-plaintiffs submits that the petitioners have filed a suit in O.S.No.249/2015 on the file of the Principal Civil Judge and JMFC., Madhugiri (for short, 'the trial Court') against -4- NC: 2026:KHC:15973 W.P. No.16666/2021 HC-KAR the respondents-defendants for permanent injunction. The trial Court, after hearing the parties, restrained the defendants from interfering with the peaceful possession and enjoyment of the suit schedule property by the plaintiffs. However, the defendants challenged the said order and the Appellate Court under the impugned order, allowed the appeal and modified the impugned order. It is submitted that the defendants, who claims to be in possession of the gramatana property are disturbing the possession of the plaintiffs, which has not been appreciated by the Appellate Court. It is further submitted that the trial Court, considering the fact that the revenue records are standing in the name of the plaintiffs as ancestral property, has rightly restrained the defendants from interfering with the same till the disposal of the suit. Hence, he seeks to allow the appeal.
3. Per contra, Sri.Vivek B.Ramakrishna, learned counsel for the respondent Nos.1 to 8 supports the order of the Appellate Court and submits that the respondents- -5-
NC: 2026:KHC:15973 W.P. No.16666/2021 HC-KAR defendants have taken a specific plea before the trial Court that the defendants are the site allottees formed in a gramatana which is towards the eastern side of the suit schedule property and they have produced the allotment letter, khatas, tax paid receipts. It is submitted that the Appellate Court appreciating the said fact, has modified the trial Court's order by restricting the temporary injunction order to the suit schedule property. Hence, there is no merit in this petition and seeks to dismiss the same.
4. I heard the arguments of the learned counsel appearing on both the sides and perused the material available on record.
5. The records indicate that the petitioners filed O.S.No.249/2015 against the respondents-defendants herein seeking the relief of permanent injunction restraining the defendants, their agents and etc., from interfering with the peaceful possession and enjoyment of -6- NC: 2026:KHC:15973 W.P. No.16666/2021 HC-KAR the suit schedule property. It is to be noticed that the suit schedule property is referred as a land bearing Sy.No.11 totally measuring 4-16 guntas situated at Brahmasamudra village, I.D.Hally hobli, Madhugiri Taluk, which is bounded on the East by Gollarahatty gamatana, West by Bili betta, North by land of Yarranna sons and South by Oni in the same survey number and thereafter land in survey number 10.
6. In the said suit, the petitioners-plaintiffs filed an application under Order XXXIX Rule 1 and 2 of CPC, which came to be allowed by the trial Court vide order dated 03.03.2016 by considering the revenue records and recorded the finding that the plaintiffs are in possession of the property. The said order of the trial Court was assailed by the defendants in MA No.11/2016 and the Appellate Court by order dated 09.12.2020 modified the order dated 03.03.2016 restricting the injunction order to the suit schedule property. The Appellate Court, taking note of the defence of the defendants, who have specifically pleaded -7- NC: 2026:KHC:15973 W.P. No.16666/2021 HC-KAR and contented that the plaintiffs are in possession of Survey No.11 of Brahmasamudra Village and they are the allottees and their property is towards the eastern side of the suit schedule property and in support of their respective possession over the suit schedule property, the parties have produced the documents. The Appellate Court, considering the said definite stand of the defendants, modified the temporary injunction order by restricting and restraining the defendants from interfering with the peaceful possession and enjoyment of suit schedule property in Survey No.11 and not with respect to gramatana land.
7. It appears that the plaintiffs are aggrieved by restricting of the temporary injunction order with regard to gramatana land. Admittedly, the gramatana land is not the subject matter of the suit nor any injunction is sought against the same. It is also to be noticed that the plaintiffs have filed an application for appointment of Court Commissioner to measure the suit schedule property, -8- NC: 2026:KHC:15973 W.P. No.16666/2021 HC-KAR considering the said aspect also the Appellate Court has modified the order of the trial Court. I do not find any perversity or error in the order under challenge calling for interference in the petition. Hence, the petition is devoid of merits and the same is accordingly rejected.
Sd/-
(VIJAYKUMAR A. PATIL) JUDGE BSR List No.: 1 Sl No.: 14