CHIKANNAMMA DEVI TEMPLE TRUST Vs. LAKSHMAN SINGH

JUDGEMENT

(1.) This appeal by the unsuccessful plaintiffs in O.S.No.8664/2010 is directed against the impugned judgment and decree dtd. 25/11/2017 passed by the XXXV Addl.City Civil and Sessions Judge, Bangalore, whereby the trial court answered preliminary issue No.6 relating to res judicata in the 'affirmative', thereby holding that the suit is barred by res judicata and consequently, dismissed the suit.

(2.) Heard learned counsel for the appellants and learned counsel for the respondents and perused the material on record.

(3.) The material on record indicates that the appellants - plaintiffs instituted the aforesaid suit for declaration, permanent injunction and other reliefs in respect of the suit schedule properties. Pursuant to the respondents - defendants filing their written statement, the trial court framed the following issues on 19/11/2013:-