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Supreme Court Of India

(From : Karnataka)*

Hon'ble Judge(s): Satya Brata Sinha, H. S. Bedi , JJ

(A) Specific Relief Act (47 of 1963) , S.38— Suit for permanent injunction - Directing defendants to demolish construction made on encroached land and handover vacant possession - Suit allowed on basis of entries in Revenue records - Decree for permanent injunction in mandatory form passed without deciding title of plaintiff - Is improper. R. S. A. No. 135 of 2003, D/- 4-7-2005, (Kar.), Reversed. It is one thing to say that the Courts could pass an interlocutory order in the nature of mandatory injunction in exercise of its @page-SC902 jurisdiction under S. 151 of Civil P. C. on the premise that a party against whom an order of injunction was passed, acted in breach thereof; so as to relegate the parties to the same position as if the order of injunction has not been violated, but, it is another thing to say that the Courts shall exercise the same power while granting a decree of permanent injunction in mandatory form without deciding the question of title and /or leaving the same open. The decree for permanent mandatory injunction passed by relying upon revenue records and without deciding title of plaintiff was liable to be set aside.(Para 13) (B) Evidence Act (1 of 1872) , S.35, S.114— Revenue record - Not document of title - It merely....