MADIVALAPPA @ BHIMASHANKER Vs. SHANKERAPPA AND OTHERS

JUDGEMENT

(1.) Heard the learned counsel for the appellants and perused the entire lower Court records filed in O.S.No.440/2002.

(2.) Parties will be referred to as plaintiffs and defendants as per their ranking before the trial Court.

(3.) Suit filed by the plaintiffs was for the relief of declaration that they are the absolute owners in possession of the suit property bearing Sy.Nos.156/2 and 156/3 of Bidnoor village, Afzalpur taluk and for permanent injunction.