KRISHNA Vs. BASANAGOUDA NINGAPPA NAGANNAVAR @ MUDIGOUNDA

JUDGEMENT

(1.) Though this matter is listed for admission today, with the consent of both parties, matter is taken up for final disposal.

(2.) This second appeal is by the unsuccessful plaintiffs questioning the validity of the judgment and decree dated 18.04.2009 passed in O.S.No.198/2006 on the file of the II Additional Junior Civil Judge and JMFC II, Dharwad (hereinafter referred to as trial Court for short), whereby the suit of the plaintiffs seeking prayer of possession in respect of suit property came to be dismissed which was confirmed in R.A.No.72/2009 by judgment and decree dated 15.11.2011 passed by III Additional Senior Civil Judge, Dharwad (hereinafter referred to as First Appellate Court for short).

(3.) The brief facts, which are necessary for disposal of the appeal are as under: