STATE OF KARNATAKA Vs. SRI SEEBI NARASIMHASWAMY TEMPLE

JUDGEMENT

(1.) This appeal is filed by the defendants-State of Karnataka challenging the judgment and decree dated 17.12.2011 passed by the learned Addl. Senior Civil Judge and C.J.M., at Tumkur whereby O.S.No.10/2011 filed by the plaintiffs has been decreed.

(2.) For the sake of convenience the parties are referred to, as per their status before the Trial Court.

(3.) The Plaintiffs instituted the suit seeking for declaration that they are the absolute owners in possession of the suit schedule property, to restrain the defendants from interfering with their possession and enjoyment of the suit schedule property and to grant mandatory injunction, to direct the defendant No.4 to mention the name of plaintiff No.1 in the record of rights at column Nos.9 and 12 pertaining to the suit schedule property.