BANADATHARA KOTRESHI Vs. KALAMMA

JUDGEMENT

(1.) The present petitioner had filed a suit for mandatory injunction in O.S.No.11/1990 against the present respondents in the Court of Munsiff and JMFC, Kudligi, as it was then called by that name (hereinafter referred to as 'the trial Court' for brevity).

(2.) The relief that was sought in the form of mandatory injunction was for a direction to the defendants to make a provision in their property for the flow of rain water that will be collecting in the backyard of the schedule house No.54 said to be under the occupation of the petitioner. By its judgment and decree dated 08.02.1996, the suit was decreed on the following terms:

(3.) The respondents are being represented by their counsel.