H. NAGANNA Vs. MARILINGE GOWDA

JUDGEMENT

(1.) This is an appeal from the Court of Fast Track Court- IV at Mysore, confirming the judgment and decree passed by the V Additional Ist Civil Judge (Jr.Dn.) at Mysore.

(2.) The parties will be referred in their original characters as plaintiff/s and defendant/s keeping in mind that plaintiff/s are now appellants and defendant/s are respondents.

(3.) The events out of which the present dispute between the parties may be shortly stated. Plaintiffs brought simple suit for declaration and consequential relief of permanent injunction in respect of plaint schedule property.