MAHADEVAIAH Vs. CHIKKANNA

JUDGEMENT

(1.) The captioned Second Appeal is filed by the unsuccessful defendant who has questioned the concurrent findings of the Courts below wherein plaintiffs' suit seeking relief of declaration and injunction in respect of an agricultural land bearing Sy.No.33 measuring 9 acres 11 guntas is decreed and defendant herein is restrained by way of perpetual injunction.

(2.) For the sake of brevity, the parties are referred as they are ranked before the Trial Court.

(3.) The family tree of the family is as under; <IMG>JUDGEMENT_68_LAWS(KAR)1_2023_1.jpg</IMG>