ANANTRAO Vs. BEGUMBI

JUDGEMENT

(1.) Appellants - defendant nos. 1 to 4 in OS No.8/14 on the file of II Addl.Sr.Civil Judge and CJM, Belagavi, have preferred this appeal being aggrieved by the judgment and decree dtd. 20/8/2022 passed by the Court decreeing the suit of the plaintiffs.

(2.) Parties to this appeal are referred to as per their rank before the trial Court for the purpose of convenience.

(3.) The plaintiffs filed suit against defendants seeking the relief of declaration, that they are the exclusive owners of the suit property bearing CTS No. 3927/1 to the extent of 1600 sq. yds as referred to in the sketch appended to the plaint with consequential relief of permanent injunction retraining the defendants from interfering with their possession and enjoyment of the suit property, from making any changes to the nature of suit property and also making any entries in the CTS extract in respect of the suit property.