SIDDAIAH AND ANOTHER Vs. THIPPAIAH AND OTHERS

JUDGEMENT

(1.) These two appeals are directed against the judgment and decree passed in R.A. No. 84/2009 and R.A. No. 57/2011 dated 1-12-2011 where under suit O.S. No. 125/2007 filed by plaintiffs for declaration and permanent injunction which came to be dismissed had been affirmed and suit O.S. No. 50/2005 filed by plaintiffs for perpetual injunction which came to be decreed also came to be affirmed.

(2.) Though matter is listed for admission, by consent of learned Advocates appearing for the parties, it is taken up for final disposal.

(3.) I have heard the learned Advocates appearing for parties and they are referred to as per their rank in O.S. No. 50/2005 which is the earlier suit. Plaintiffs in O.S. No. 50/2005 are defendants-1 and 2 in O.S. No. 125/2007 and plaintiffs in O.S. No. 125/2007 are defendants-1 and 2 in O.S. No. 50/2005.