THIPPESWAMY Vs. RANGAPPA

JUDGEMENT

(1.) The appellants have challenged the dismissal of their suit in OS No. 8/2004 and judgment and decree for injunction against them in OS No. 163/2002 granted by the trial Court and confirmed in the appeals by the First Appellate Court. The facts relevant for the purpose of these appeals are as under:

(2.) At the time of admission, this Court has raised the following substantial question of law for consideration:

(3.) I have heard learned Counsel for both the parties.