ARJUN, Vs. SHIVAPPA @ YALLAPPA

JUDGEMENT

(1.) This second appeal is by the unsuccessful plaintiffs challenging the concurrent judgments and decrees of the Courts below in dismissing their suit brought for the relief of declaration and perpetual injunction.

(2.) For the sake of convenience, the parties of the appeal are referred to as they are referred to in the suit before the Trial Court.

(3.) I have heard the learned counsel appearing for the plaintiffs-appellants herein and perused the judgments and decrees of the Courts below.