R B BALAKRISHNA Vs. SECRETARY GRAMA PANCHAYATH

JUDGEMENT

(1.) The captioned second appeal is filed by the unsuccessful plaintiff wherein plaintiff's suit for injunction simplicitor is dismissed by both the Courts having recorded a finding that plaintiff has succeeded in proving his lawful possession over the suit land.

(2.) For the sake of brevity, the parties are referred to as per their rank before the trial Court.

(3.) The plaintiff instituted a suit for injunction apprehending that defendants are highhandedly trying to form a road in his land bearing Sy.No.135/2P3 measuring 30 guntas and Sy.No.135/2 measuring 14 guntas.