D. R. SRIDHAR Vs. SAROJA

JUDGEMENT

(1.) Heard the learned counsel for the appellants and the learned counsel for respondent Nos.1 and 2, on admission.

(2.) This appeal is filed by defendant Nos.1 and 2, seeking setting aside the judgment dtd. 26/4/2014 passed in R.A.No.36/2010 by the Itinerary Senior Civil Judge and Additional M.A.C.T, Hosadurga and to confirm the judgment and decree dtd. 1/10/2020 passed by the Additional Civil Judge and J.M.F.C., Hosadurga in O.S.No.92/2007.

(3.) Respondent No.1 was the plaintiff, appellant Nos.1 and 2 were defendant Nos.1 and 2 and respondent No.2 was defendant No.3 in O.S.No.92/2007. Respondent No.1 - plaintiff has filed a suit in O.S.No.92/2007 against defendant Nos.1 to 3 for the relief of perpetual injunction in respect of the suit schedule property. The description of the suit schedule property is as under: