VENKATESH Vs. SHANKARAPPA

JUDGEMENT

(1.) This Regular Second Appeal is filed by the plaintiff in O.S. No.346/2006 challenging the Judgment and Decree dtd. 17/9/2011 passed by the First Appellate Court [First Additional Civil Judge (Sr.Dn.), Kolar] in R.A.No.270/2008 by which the First Appellate Court reversed the Judgment and Decree dtd. 8/9/2008 passed by the First Additional Civil Judge (Jr.Dn.) at Kolar in O.S.No.346/2006.

(2.) For the sake of easy understanding, the parties shall henceforth be referred to as they were arrayed before the Trial Court. The appellant herein was the plaintiff, while the respondents were the defendants before the Trial Court.

(3.) A suit in O.S.No.346/2006 was filed for perpetual injunction in respect of a residential site measuring East to West 60 feet and North to South 55 feet bearing assessment No.131 and V.P. Katha No.88 situated at Gajaladinne village, kasaba hobli, Kolar Taluk, bounded on the: