B CHINNAPPA Vs. GANGAIAH

JUDGEMENT

(1.) THESE two appeals arise out of a common judgment rendered in O.S.No.134/1989 and 201/1989. Both the suits were instituted seeking decree of permanent injunction.

(2.) O .S.No.134/1989 was filed by Gangaiah respondent in R.F.A.No.1273/2002, whereas O.S.No.201/89 was filed by B.Chinnappa deceased appellant in R.F.A.No.1273/2002.

(3.) FOR the sake of convenience, parties are referred to by their rank in the Trial Court in O.S.No.134/1989, out of which R.F.A.No.1273/2002 arises.