V SONNAPPA Vs. GIRIYAMMA

JUDGEMENT

(1.) THIS is a plaintiffs appeal challenging the correctness and legality of the judgment and decree passed by XXXIX Addl. City Civil Judge, Bangalore dated 22.02.2011 in O.S.No.220/2006 dismissing the suit of the plaintiffs by negating the claim for declaration and perpetual injunction. By consent of learned Advocates, appeal is taken up for final disposal.

(2.) PARTIES are referred to as per their rank in the trial Court.

(3.) FACTS in brief leading to this appeal can be crystalised as under: