HONNAGIRI GOWDA Vs. K.GOPAL RAO

JUDGEMENT

(1.) Challenging judgment and decree dtd. 1/3/2007 passed by Principal District Judge, Mandya, in R.A.no.22/2001 and judgment and decree dtd. 5/9/2001 passed by Addl. Civil Judge (Sr.Dn.) and CJM, Mandya in O.S.no.14/1991, this appeal is filed.

(2.) While appellants no.1(a) to 1(f) herein are legal heirs of plaintiff - Honnagiri Gowda; respondents no.1(a) to 1(f) herein are legal heirs of defendant no.1. Respondents no.2 and 3 herein were defendants no.2 and 3 in original suit. They are hereinafter referred to as such in this appeal.

(3.) O.S.no.14/1991 was filed seeking for declaration that plaintiff was owner of suit properties and for permanent injunction against defendants interfering with possession etc.