OGEPPA AND OTHERS Vs. SAHEBGOUDA AND OTHERS

JUDGEMENT

(1.) THESE two appeals are by defendants 2, 4, 5 , 6 assailing the correctness and legality of the judgment and decree passed in R.A. Nos. 97/1986 and 98/1986 passed by Additional Civil Judge, Bijapur dated 05.07.1990 whereunder the appeal filed by these defendants insofar as it related to judgment and decree passed in O.S. No. 56/1982 decreeing the suit partly came to be reversed and the decree passed in the said suit denying the claim of the defendants for exclusive worship of the deity came to be rejected was affirmed in appeal.

(2.) THE above appeals has a historical background and it can be crystallised as under by referring to the parties as per their rank in the trial Court:

(3.) ON the basis of the pleadings of the parties, trial Court framed the following issues for its adjudication.