THAMMANNAGOWDA Vs. RAMEGOWDA

JUDGEMENT

(1.) These matters are listed for admission today. Heard the learned counsel for the appellant and the learned counsel for the respondent after securing the TCRs.

(2.) R.S.A.No.1082/2022 is filed challenging the judgment and decree dtd. 5/3/2018, passed in O.S.No.160/2012, wherein the suit filed for the relief of permanent injunction by the original owner is decreed with cost restraining the defendant from interfering over the suit schedule property and the judgment and decree dtd. 4/1/2022 passed in R.A.No.26/2018 confirming the judgment of the Trial Court.

(3.) R.S.A.No.1087/2022 is filed against the dismissal of the suit filed by the plaintiff, who is an agreement holder and power of attorney holder, dtd. 16/12/2017 passed in O.S.No.191/2012 and the same is confirmed by the First Appellate Court by its judgment and decree dtd. 4/1/2022 passed in R.A.No.5/2018.