MUNIANJINAPPA Vs. MUNIYAPPA

JUDGEMENT

(1.) Appellants in this Regular Second Appeal are plaintiffs, challenging the impugned judgment and order passed by the First Appellate Court, partly allowing the appeal filed by the defendants, who challenged the judgment and decree passed by the trial Court decreeing the suit of the plaintiffs for declaration and permanent injunction. The First Appellate Court has dismissed the suit of the plaintiffs so far as relief of declaration of ownership is concerned, but confirmed the order granting permanent injunction restraining defendants from causing illegal interference to the possession and enjoyment of suit schedule property by the plaintiff.

(2.) For the sake of convenience, the parties are referred to by their rank before the trial Court.

(3.) It is the case of the plaintiffs that they are the absolute owners of suit schedule property. Its Khata is standing in the name of Plaintiff No.1 and they are raising crops like Ragi and Jowar. It was acquired by their father Dasappa and after his death, plaintiffs have succeeded to the same.