T.M. MUNIREDDY AND ORS. Vs. MANJULAMMA

JUDGEMENT

(1.) The present appeal is by the plaintiff before the trial Court being aggrieved by the dismissal of the suit in O.S.No.58/2006 filed by the plaintiff as also dismissal of R.A.No.37/2011.

(2.) The parties are referred to by their ranks before the trial Court for the purpose of convenience.

(3.) The plaintiff, T.M. Munireddy has filed O.S.No.34/2006 seeking for relief of declaration that the plaintiff is the owner and in peaceful possession and enjoyment of the suit schedule property. The relief of permanent injunction against the defendant is also sought for. The schedule property is described as land bearing Sy.No.168 (resurvey No.310) measuring 3 acres situated at Varlakonda Village, Somenahalli Hobli, Gudibanda Taluk, Kolar District.