SAVITRI Vs. RAJESHWARI

JUDGEMENT

(1.) This appeal is by the plaintiff, aggrieved by the concurrent finding and conclusion arrived at by the judgment and decree dtd. 16/12/2017 passed O.S.No.600/2013 on the file of I Additional Civil Judge and JMFC, Kalaburagi (hereinafter referred to as the 'Trial Court', for brevity) by which the Trial Court dismissed the suit of the plaintiff seeking for declaration and injunction which is confirmed by the judgment and order dtd. 24/6/2019 in RA No.17/2018 on the file of II Additional Senior Civil Judge, Kalaburagi (hereinafter referred to as the 'First Appellate Court' for brevity).

(2.) The above suit in O.S.No.600/2013 is filed by the plaintiff seeking the following reliefs :

(3.) Subject matter of the suit is Plot No.10/A measuring 30'x40' situated in Sy.No.127/1 of Badepur, Gulbarga bounded on East by 30' wide road, West by plot of Dharmaraj Bansode, North by 30' wide and South by house of R.S. Engineer (hereinafter referred to as the suit plot).