SHIVASHARANAPPA Vs. MAHANTAPPA AND ORS.

JUDGEMENT

(1.) This appeal lays challenge to the judgment and decree passed in R.A.No.17/2006 dated 18.12.2015, wherein the Senior Civil Judge, Jewargi dismissed the first appeal by confirming the judgment and decree passed by the Civil Judge (Jr. Dn) and JMFC, Jewargi in O.S.No.3/2001 dated 14.11.2005.

(2.) The appellant was the plaintiff and respondents were the defendants before the Trial Court. The parties will be referred as plaintiff and defendants as per their respective ranks before the Trial Court for convenience in this judgment.

(3.) The plaintiff instituted a suit seeking relief of perpetual and mandatory injunction against the defendants in respect of land Sy.No.381/B measuring 06 acres 09 guntas situated at Aralagundagi village Tq: Jewargi Dist: Gulbarga.