PUTTAPPA N PUTTAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Plaintiff Nos. 3, 6, 17,24,27,33,38,39,41, 42 and 56 in the suit OS No. 221/97 are the appellants in this second appeal.

(2.) Parties will be referred according to their status found in the suit for convenience.

(3.) Suit is filed by 61 plaintiffs seeking for declaration of title to the plaint schedule property for permanent injunction. In the schedule to the plaint, property is described as land in Sy.Nos.95, 135, 136 measuring 138 acres of Narasapur Hobli situated at Achenahalli Village.