BIBIJAN Vs. GUDUSAB

JUDGEMENT

(1.) Both the appeal and cross-objection are filed challenging the judgment and decree passed in O.S. No.96/2011 dtd. 20/11/2014 by the Senior Civil Judge and J.M.F.C., Mudhol, whereby he has partly decreed the suit of the plaintiff declaring him as the owner of the suit schedule properties but dismissed the suit for relief of permanent injunction.

(2.) R.F.A.No.100226/2014 is filed by defendants No.1, 2, 4 and 5 while the cross-objection in R.F.A.Crob. No.100007/2022 is filed by plaintiff insofar as it relates to rejection of his claim for perpetual injunction.

(3.) For the sake of convenience, the parties herein are referred to with their original ranks occupied by them before the trial Court.