S NARAYANA RAO Vs. R NARASINGA RAO

JUDGEMENT

(1.) This Second Appeal is directed against the Judgment and Decree passed in R.A. 6 of 1974 on the file of the District Judge, Bellary wherein the First Appellate Court while dismissing the appeal filed by the defendants confirmed the decree passed in O.S. No. 137/ 1974 by the Court of the Principal Munsiff, Bellary in favour of the plaintiff.

(2.) Parties are described as in the original cause.

(3.) The plaintiff filed a suit against the defendant seeking permanent injunctive relief against the defendant restraining him from putting up any sort of construction on the suit schedule open space.