SURAMMA S/O LATE THIMMAIAH AND T. SURESHA S/O LATE THIMMAIAH Vs. G. KARIBASAVAIAH (DEAD BY HIS L.RS. G.K. BASAVARAJA AND G.K. PRAKASHMURTHY BOTH S/O LATE B. KARIBASAVAIAH)

JUDGEMENT

(1.) THIS second appeal is heard and disposed of finally.

(2.) APPEAL was by the Plaintiffs in the trial court following suit for injunction being dismissed by the trial court and lower appellate court concurring with the trial court by dismissing the Plaintiffs appeal.

(3.) THE Defendants resisted the said suit of the Plaintiffs by setting up the stand that the Defendants were granted by the Government 9 acres 32 guntas of land in Sy. No. 89 which later came to be re -numbered as 125 and 126 and therefore the suit of the Plaintiffs was liable to be dismissed as the Plaintiffs had indicated the land which falls in the survey number of the Defendants as per the grant order.