N LAKSHMINARASIMHAIAH Vs. KRISHNAMURTHY

JUDGEMENT

(1.) The appellants are the legal representatives of deceased plaintiff and have filed this appeal challenging the dismissal of the suit instituted by the deceased plaintiff seeking injunction against the respondent herein from causing obstruction to the peaceful possession and enjoyment of the suit schedule property, i.e., a site bearing House List No.78 situated within the limits of Navile Grama Tana, Channarayaptna Taluk measuring east west 7 yards, south north 30 yards with the boundaries mentioned in the schedule to the plaint.

(2.) At the time of admission, the following substantial question of law has been raised:

(3.) I have heard the learned counsel for the appellants and also the respondent.