SHIVANNA Vs. KALAMMA

JUDGEMENT

(1.) This appeal is filed seeking to set aside the judgment and decree dtd. 10/10/2012 passed in R.A. No. 31/2011 by the Additional Senior Civil Judge and JMFC, Hunsur, sitting at Periyapatna confirming and partly modifying the judgment and decree dtd. 14/2/2011 passed by Civil Judge (Junior Division) and JMFC, Periyapatna, in O.S. No. 7/2006 dismissing the suit filed by the appellants - plaintiffs in respect of suit schedule A to I properties and praying to decree the suit as prayed.

(2.) This appeal is filed by the plaintiffs. The parties will be referred to their ranking as in the trial Court. Respondents are defendant No. 3 and legal representatives of defendant Nos. 1 and 2.

(3.) Plaintiffs filed a suit in O.S. No. 7/2006 seeking the relief of declaration to declare them as the absolute owners of suit schedule A to J properties and to restrain the defendants from interfering in any manner with their peaceful possession and enjoyment.