R.N. JAYANTH Vs. R.N. RAJANNA

JUDGEMENT

(1.) These two appeals are by the same parties. Appellant in both appeals is plaintiff in O.S. No. 9 of 2004 and defendant in O.S. No. 132 of 2003. R.F.A. No. 1636 of 2005 is against the judgment and decree in O.S. No. 9 of 2004, dated 13th September, 2005 on the file of Civil Judge (Senior Division), Doddaballapur. R.F.A. No. 1637 of 2005 is against the judgment and decree in O.S. No. 132 of 2003, dated 13th September, 2005 on the file of Civil Judge (Senior Division), Doddaballapur.

(2.) The Trial Court disposed of both the suits by common judgment and decree. Hence, the parties would be referred to as per their ranking in O.S. No. 9 of 2004.

(3.) Plaintiff in O.S. No. 9 of 2004 sought for decree of permanent injunction restraining the defendant, who was plaintiff in another suit, from interfering with the peaceful possession and enjoyment of the suit schedule property bearing No. 186/2 measuring 1 acre 10 guntas situated at Rajaghatta Village, Kasaba Hobli, Doddaballapura Taluk, whereas, defendant, who filed another suit in O.S. No. 132 of 2003, he sought for decree of declaration, declaring that, he is the absolute owner of the suit schedule property bearing Sy. No. 186/2 measuring 1 acre 27 guntas situated at Rajaghatta Village, Kasaba Hobli, Doddaballapura Taluk.