RAMAHANUMAIAH, Vs. KEMPAIAH,

JUDGEMENT

(1.) THIS is first defendant's second appeal against the concurrent findings of fact.

(2.) FIRST respondent, since deceased, instituted O.S. No.80/2001 before the Civil Judge (Jr.Dn.) and JMFC, Koratagere, for permanent injunction restraining the appellant arraigned as first defendant and respondent No.2, as 2nd defendant, from interfering with the immovable property bearing site No.55 (old No.24) measuring East West 35 feet, North South 13 feet, situated at Malagonahalli, Kolala Hobli, Koratagere Taluk bounded on the:

(3.) IN the premise of pleadings of parties the trial Court framed the following issues: