LIYAKATH AND ORS. Vs. DILSADBI

JUDGEMENT

(1.) THIS regular second appeal is filed by the defendants in O.S. No. 263/2009 on the file of the Principal Civil Judge and JMFC, Channagiri, challenging the concurrent findings of the Courts below, whereby the trial Court has decreed the suit of the plaintiff and granted permanent injunction restraining the defendants from interfering with the peaceful possession and enjoyment of the plaintiff over the suit property, which was confirmed by the lower appellate Court.

(2.) I have heard the learned Counsel appearing for the parties and perused the judgments and decrees of the Courts below.

(3.) THE point for consideration is, whether there is any substantial question of law which arises for consideration in this second appeal.