MARY CHACHO Vs. S P J VIJAYALAKSHMI

JUDGEMENT

(-1.) 1. The appellants have challenged the dismissal of their suit for declaration and injunction, the decree having been confirmed in the first appeal and also the decree of eviction against them in OS No.962/2005 (in RSA No.793/2012) and in OS No.1161/2006 (in RSA No.794/2012) confirmed by the First Appellate Court.

(-1.) 2. The suit property is Door No.163/2 in Nachanahalli Palya, Mysore measuring 119 x 121 feet described in the schedule to the plaint. There is a decree of eviction against the appellants in OS No.962/2005. The suit bearing OS No.1161/2006 filed by the appellant has been dismissed and the decree has been confirmed in the First Appeal.

(-1.) 3. It is in these circumstances, learned Counsel for the appellants submit that in case, if this Court grants a reasonable time of 2 years to vacate the suit property, he would not submit his arguments on merits and the appeals may be disposed of.