K. KRISHNASWAMY Vs. S.RAJENDRA

JUDGEMENT

(1.) The plaintiff is before this Court being aggrieved by the judgment and decree dtd. 20/1/2020 passed in OS No.335 of 2012 on the file of the learned Principal Civil Judge and JMFC, Srirangapatna (hereinafter referred to as 'the Trial Court' for brevity), dismissing the suit filed by him for declaration and for permanent injunction, which was confirmed by the judgment and decree dtd. 29/9/2021 passed in RA No.9 of 2020 on the file of the learned Principal Senior Civil Judge and JMFC, Srirangapatna (hereinafter referred to as 'the First Appellate Court for brevity).

(2.) Being aggrieved by the observations made while answering issue Nos.1 to 3 by the Trial Court, defendant No.1 filed cross-objection before the First Appellate Court, which came to be dismissed and therefore, he has preferred RSA No.229 of 2022 against the plaintiff.

(3.) For the sake of convenience, parties are referred to as per their status and rank before the Trial Court.