(1.) THESE second appeals are filed by the defendants-State Government and others questioning the legality and correctness of the Judgments and Decrees passed by the Prl. Civil Judge (Sr. Divn) Bangalore rural district, in RA Nos. 39/97, 1/97, 2/97 and 3/97 affirming the Judgments and Decrees passed in OS Nos. 237/96, 481/93, 399/93, 479/93 respectively by the Prl. Munsiff, Bangalore and sought for setting aside the impugned Judgments and Decrees passed in the Regular Appeals and Original Suits respectively.
(2.) THE cause of action for institution of the original suits, except the original suit No. 237/96, the Judgment and Decree of which challenged is in RSA No. 960/97, is one and the same. The reliefs sought for in these appeals is one and the same. Except in the Original Suit No. 237/96 filed by the plaintiff for declaration of title and consequential relief of permanent injunction in respect of the suit schedule property, the other original suits are for bare permanent injunction against the defendants in respect of the respective suit schedule properties.
(3.) THESE appeals were heard together with the consent of the learned counsel for the parties. As the Appellants/defendants are one and the same though the plaintiffs are different in all these appeals and since common substantial questions of law were framed by this Court at the time of admission and hearing of these Appeals, all the appeals are being disposed of by this Common Judgment.
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