C.S. KRISHNA SHASTRY Vs. C.N. RAVINDRANATH

JUDGEMENT

(1.) HEARD the learned, counsel for the appellant.

(2.) CONCURRENT findings are called in question before this Court under Section 100 of CPC.

(3.) SUIT filed for the reliefs of declaration and permanent injunction in respect of the agricultural land bearing Sy. No. 226 measuring 2.05 acres of Bhadrapura Village, Kasaba Hobli, Anekal Taluk, has been dismissed vide considered judgment dated 22.02.2005. Against the said judgment and decree, an appeal was filed under Section 96 of CPC before the Court of Senior Civil Judge, Rural District, Bangalore, in R.A. No. 97/2005. Consequent upon the establishment of the Court Civil Judge (Sr. Dn.) and JMFC at Anekal, it was transferred and renumbered as R.A. No. 230/2006. The said appeal has also been dismissed after contest. Hence, the concurrent findings are called in question before this Court.