HULLAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The plaintiff has preferred this appeal against that portion of the decree passed by the trial Court, declining to grant mandatory injunction.

(2.) For the purpose of convenience, the parties are referred to as they are referred to in the original suit.

(3.) The subject matter of the suit is land bearing Sy. No. 29/2 totally measuring 5 acres 5 guntas out of which to the extent of 2 acres is acquired by the Government through defendants for construction of perculation tank at village Karanji, Taluka Aurad, District Bidar in the year 1997-98.