K.H.ESHWARAPPA Vs. RATHNAMMA

JUDGEMENT

(1.) This appeal is preferred by the plaintiff challenging the judgment and decree dtd. 21/12/2023 in R.A. No.27/2020 on the file of III Additional Senior Civil Judge and JMFC at Davangere, allowing the appeal and setting aside the judgment and decree dtd. 20/1/2020 in O.S No.702/2012 on the file of the Principal Civil Judge, Davangere decreeing the suit of the plaintiff.

(2.) For the sake of convenience, the parties shall be referred to as per their status before the Trial Court.

(3.) It is the case of the plaintiff that the suit schedule property was allotted to the father of the plaintiff-Hanumantappa by Anagodu Gram Panchayat and grant certificate was issued on 1/3/1999. After the demise of his father, plaintiff is in possession of the suit property and the defendants without any semblance of right over the property in question are interfering with the suit schedule property and as such, the plaintiff has filed suit in O.S. No.702/2012 seeking relief of permanent injunction against the defendants.