RAGHAVENDRA Vs. KHANDAPPA

JUDGEMENT

(1.) This regular second appeal is filed by the original defendant challenging the judgment and decree dtd. 29/2/2012 passed in O.S.No.200/2005 on the file of Civil Judge (Jr.Dn) Shorapur, and confirmed in R.A.No.06/2013 on the file of the Senior Civil Judge, Shorapur vide order dtd. 19/8/2013.

(2.) For the sake of convenience, parties herein are referred with the original ranks occupied by them before the Trial Court.

(3.) The brief facts leading to the case is that, the plaintiff has filed a suit for declaration of his easementary right of way from the northern gate of house No.1/2/24 and 24 situated in Mochigalli Shamsheepura, Shorapur and further sought for direction for removal of RCC pillars erected by the defendant infront of northern gate of the plaintiff's house by way of mandatory injunction.