ERANNA Vs. RENUKAIAH

JUDGEMENT

(1.) Heard Sri. Vinay Keerthi, learned counsel for the appellant and Sri. B.R. Raghavendra, counsel representing Sri. K.S. Ramaswamy Iyengar, learned counsel for the respondents.

(2.) Unsuccessful plaintiff is the appellant challenging the dismissal of the suit for injunction in O.S.No.46/2010, confirmed in R.A.No.39/2019 in respect of the following immovable property (hereinafter referred to as 'suit property'):

(3.) Facts in the nutshell which are utmost necessary for disposal of the present appeal are as under: