JAYASHREE Vs. APPASAHEB

JUDGEMENT

(1.) The above cross-appeal has been filed seeking for the following reliefs:

(2.) O.S.No.129/2016 had been filed seeking for the following reliefs:

(3.) The III Addl. Senior Civil Judge, Hubballi, ('the trial Court', for short) vide its judgment dtd. 16/1/2017 in O.S.No.129/2016, had decreed the suit of the plaintiffs in part. The defendant was restrained by way of permanent prohibitory injunction from causing obstruction to the completion of the construction by the plaintiffs as per the Joint Ownership Building Construction Agreement dtd. 23/3/2015.