SUBBARAYA SHETTY Vs. RAMADEVAMMA

JUDGEMENT

(1.) PRESENT appeals are filed challenging the judgment and decree dated 7.11.2012 passed by the FTC, Doddaballapur in R.A.92/2009, 93/2009 and 3/2010.

(2.) THE appellants herein in all these appeals have filed O.S.287/2005 before the Court of Principal Civil Judge (Jr.Dn.) and JMFC, Doddaballapur against one Ramadevamma seeking relief of declaration and permanent injunction. The said Ramadevamma has filed the suit for relief of permanent injunction against the appellants herein in O.S.239/2002.

(3.) THE suit filed by Ramadevamma came to be dismissed after contest and suit filed by the appellants has been decreed in part granting relief of declaration and rejection the relief of permanent injunction. Therefore, Ramadevamma filed two regular appeals in 92/2009 and 93/2009 being aggrieved by the dismissal of her suit and granting of relief of declaration against her. Appellants herein have filed R.A.3/2010 on the ground that relief of permanent injunction is not granted. Hence, all the three appeals were clubbed and common judgment has been passed by the First Appellate Court on 7.11.2012. The operative portion of the order is as follows: