BASAVARAJAPPA Vs. HALAPPA NADIGAR

JUDGEMENT

(1.) THIS appeal by the defendant is directed against the judgment and decree passed by the Court of the Civil Judge (Sr. Dn.) Harihar, in R.A. No. 78/2002 dated 9 -7 -2003 reversing the judgment and decree passed by the Court of the Civil Judge (Jr. Dn.) Honnali, in O. S. No. 298/96 dated 30 -11 -1978 and consequently, decreeing the suit of the plaintiff for injunction against the defendant.

(2.) THE essential facts of the case leading up to this appeal with reference to the rank of the parties before the trial Court are as follows : -

(3.) I have heard the learned counsel appearing for the parties on the above said substantial question of law.