SHARANAPPA Vs. SUMITRABAI

JUDGEMENT

(1.) THE first respondent and the subject matter in these appeals are different but the appellant is the same. The facts and the questions of law involved are similar. Common evidence is let-in in both the cases. Apart from the two appeals now under consideration, the appellant had filed RSA 206/97 and RSA 207/97. All these appeals arise out of the judgment and decree passed in O. S. No. 21/87 and O. S. No. 59/86 on the file of Munsiff Kustagi.

(2.) FOR convenient discussion, the respondents hereinafter called plaintiffs and the appellant as defendant.

(3.) THE plaintiffs filed a suit for declaration of title and injunction, in alternative seek relief of possession of the suit property from the appellant/defendant. The plaintiffs claim to be the absolute owners of the suit property and allege that the defendant is illegally interfering with their possession and enjoyment. Hence, the suit.