GRAM PANCHAYAT HEBBAL Vs. HASIMASAB MOHAMMADSAB MIRJT

JUDGEMENT

(1.) The present appeal is filed under Section 100 of CPC challenging the concurrent findings of the trial Court bearing O.S.19/2007 pending on the file of Civil Judge (Jr.Dn.) & JMFC at Laxmeshwar and confirmation of the same by the Civil Judge (Sr.Dn.) Gadag sitting at Laxmeshwar in R.A.66/2008.

(2.) The appellants herein were plaintiffs and respondents were defendants in the suit. Parties will be referred to as per their ranking before the trial Court.

(3.) Suit filed for relief of permanent injunction has been dismissed. The suit schedule property is described in the schedule appended to the suit. According to the plaintiffs, the open space existing in front of the house of the defendants bearing VPC No.500 measuring 16ft X 221/2ft bounded on the East by Government Road, West by property of the defendant in VPC 500, North by road existing in front of Hanumanthappa and South by road existing in front of house of Patel, in the suit property