BASAPPA AND ORS Vs. MOHAN @ BANDO SUBRAO

JUDGEMENT

(1.) Though this appeal is l isted for admission, as the records have been received and as the matter is of the year 2007, with the consent of learned counsel for the appellants, it is taken up for f inal disposal .

(2.) This is plaintiffs' appeal chal lenging the concurrent f indings of the courts below which have dismissed the suit of the plaintiffs f i led seeking the relief of declaration and permanent injunction.

(3.) For the sake of convenience, parties in this appeal are referred to by their ranking as they are arrayed in the suit, before the trial court.