MOOKALERA A.THAMMAIAH Vs. MOOKALERA N.DEVAIAH

JUDGEMENT

(1.) Heard the learned counsel for the appellant and also the learned counsel for the respondent.

(2.) The parties are referred to as per their original rankings before the Trial Court, in order to avoid confusion and for the convenience of the Court.

(3.) This R.S.A is filed against the concurrent finding of granting of permanent injunction in respect of the suit schedule property in O.S.No.128/1997 on the file of Addl. Civil Judge (Jr. Dn) & JMFC and R.A.No.9/2007 on the file of Sr. Civil Judge, Virajpet.