SAVITIRI Vs. KALLAPPA SANGAPPA KURUBAR

JUDGEMENT

(1.) Heard Sri. Sagar Hegde for Sri. S.R. Hegde, learned counsel appearing for the appellants.

(2.) The plaintiffs in O.S. No.5/2017 on the file of the Senior Civil Judge & JMFC, Kalaghatagi (for short, the 'Trial Court'), are before this Court impugning the judgment and decree dtd. 30/1/2019 passed in the said suit. The suit filed before the Trial Court was one for declaration and injunction. The declaration sought was to the effect that the compromise decree, dtd. 26/7/2014, passed in O.S. No.247/2013 by the Senior Civil Judge, Kalaghatagi, was null and void and also for a further declaration to the effect that the revenue proceedings initiated pursuant to the registered sale deed dtd. 9/12/2016, in respect of Sy.No.76 and Sy.No.331, were not binding on the plaintiffs, and the consequential relief of injunction was also sought.

(3.) The brief facts of the case can be summarized as under: