R. RANGAPPA Vs. CHIKKAMUNIYAMMA

JUDGEMENT

(1.) THE appellant in RSA Nos. 97 and 98/2011 has challenged the judgment and decree of the Trial Court dismissing his suit for declaration and consequential relief of injunction and a decree of injunction in the suit in OS 217/1996 instituted by the respondent herein and dismissal of his appeals in RA Nos. 138 and 141/2008 by the First Appellate Court, whereas in the later appeal, in RSA 1209/2014, the appellant has challenged the refusal of the relief of declaration sought for by her, affirmed in an appeal in RA No. 115/2009 by the First Appellate Court.

(2.) THE facts relevant for the purpose of these appeals are as under:

(3.) HEARD the learned Counsel for both the parties in all these appeals.