RAMAKRISHNA NARAYAN BHAT Vs. SURYANARAYAN ANANT BHAT

JUDGEMENT

(1.) This second appeal is filed by the unsuccessful defendants challenging the concurrent judgments and decrees of Courts below in decreeing the suit of the plaintiffs declaring them as absolute owners in possession and enjoyment of the suit property and granting permanent injunction restraining the defendants from interfering with the possession and enjoyment of the plaintiffs over the suit property.

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

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