C R HIREMATH Vs. AKKAMAHADEVI SAMAJA

JUDGEMENT

(1.) THE above appeal is preferred against the judgment and decree dated 09.09.2005 passed in O.S.No.8150/2002 on the file of the Principal City Civil and Sessions Judge, Bangalore.

(2.) FOR the sake of convenience, the parties herein are referred to by their respective rank as arrayed before the court below appellants as plaintiffs and respondents as defendants.

(3.) ORIGINALLY one C.R.Hiremath the plaintiff represented by his Power of Attorney Holder, filed the said suit seeking declaration that he is the owner of the property mentioned in the schedule to the plaint and to put to use the said property for the purpose for which it was allotted to His Holiness Jagadguru Urvakonda Karibasava Rajendra Swamy and further declaration is also sought to declare that all or any transaction, dealing, entered into or carried on by the defendants and any charge whatsoever created by them on the suit schedule property or any portion thereof as illegal, ineffective and the same does not exist in the eye of law.