GIRIJAMMA Vs. YASHODAMMA

JUDGEMENT

(1.) This appeal is filed by defendant No.2(a) challenging the judgment and decree dtd. 12/2/2015 passed in RA.No.25/2008 on the file of the II Additional District and Sessions Judge, Davanagere, dismissing the appeal and confirming the judgment and decree dtd. 20/2/2008 passed in OS.No.278/2002 (Old OS No.157/2001) on the file of the Civil Judge (Sr.Dn), Harihar.

(2.) For the sake of convenience, the parties shall be referred to in terms of their status and ranking before the trial Court.

(3.) The plaintiffs have filed the suit against the defendants for declaration, permanent injunction and mesne profits in OS.No.278/2002 on the file of Civil Judge (Sr.Dn.), Harihara, contending that they are the absolute owners in possession and enjoyment of suit schedule property and the alleged partition deed dtd. 18/10/1974 is a concocted document and does not bind on the plaintiffs.