MUNIVENKATA Vs. KAGGALLAIAH

JUDGEMENT

(1.) THESE appeals are filed under Section 100 of CPC and are arising out of the judgment dated 21.6.2007 passed by the Court of the Principal Civil Judge (Sr.Dn.), Ramanagara in R.A.95/2006.

(2.) PARTIES will be referred to as per their ranking before the Trial Court.

(3.) APPELLANT -Kaggallaiah in RSA 2614/2007 is the sole plaintiff in O.S.105/1996 which was pending on the file of Court of the Civil Judge (Jr.Dn.) and Addl. JMFC, Ramanagara. There were in all three defendants namely Munivataka, Kengallaiah and Puttaram in the said suit. Suit had been filed for relief of declaration of title and permanent injunction relating to land measuring 1 acre 71/2 guntas in respect of Sy.No.357 Vibhuthikere Village of Ramanagara Taluk. The suit was contested by the defendant No.1 by filing written statement. Defendant Nos.2 and 3 filed joint written statement separately opposing the suit on various grounds. On the basis of the above pleadings, following issues came to be framed by the Trial Court: