BANGLI NAGAPPA Vs. G. VENKATAKRISHANA

JUDGEMENT

(1.) The captioned regular second appeal is filed by the plaintiffs questioning the judgment and decree passed in R.A.No.5/2014 by the first appellate Court wherein the suit filed by the appellant-plaintiff is dismissed and the counter claim filed by respondent-defendant is partly allowed restraining the appellants-plaintiffs from dispossessing the defendant from the suit schedule property without having recourse to the due process of law.

(2.) For the sake of convenience, the parties are referred to as per their rank before the trial Court.

(3.) The facts leading to the case are as under: