NEELAMMA Vs. DEVAKKI

JUDGEMENT

(1.) Present appeal is by the plaintiffs aggrieved by the judgment and decree dtd. 23/3/2019 passed in O.S.No.92/2017 on the file of Senior Civil Judge and JMFC at Jewargi (hereinafter referred to as Trial Court for short), by which, the Trial Court dismissed the suit of the plaintiffs for declaration and permanent injunction.

(2.) The subject matter of the suit is the following immovable properties :-

(3.) Brief facts of the case are that;