SWAMY GOWDA Vs. RAMALINGE GOWDA

JUDGEMENT

(1.) This matter is listed for admission and I have heard the learned counsel for the appellant.

(2.) This appeal is filed challenging the judgment and decree dtd. 9/10/2017 passed in R.A.No.5/2012 on the file of the Senior Civil Judge and JMFC., T.Narasipura, dismissing the appeal and confirming the judgment and decree dtd. 13/1/2012 passed in O.S.No.207/2001 on the file of the Civil Judge and JMFC., T.Narasipura.

(3.) The factual matrix of the case of the plaintiffs before the Trial Court is that they had filed the suit for the relief of declaration to declare that the plaintiffs are the absolute owner in possession and enjoyment of the suit schedule property i.e., Mangalore tiled hosaru with adjacent eastern vacant site totally measuring 33 feet east to west and 24 feet situated at Kethapura, Bevinahalli Village, Sosale Hobli, T. Narasipura Taluk and consequential relief of permanent injunction restraining the defendant from interfering with the peaceful possession and enjoyment of the suit schedule property of the plaintiffs.