RANGASWAMAIAH Vs. GANGARANGAIAH

JUDGEMENT

(1.) This matter is listed for admission and I have heard learned counsel for the appellants and learned counsel for respondent.

(2.) This appeal is filed against the concurrent finding of the Trial Court and the First Appellate Court.

(3.) The factual matrix of the case of the plaintiffs before the Trial Court while seeking the relief of declaration and injunction is that suit schedule property Sy.No.8/2 totally measuring 2.29 acres, out of which 2.32 acres of Honnenahalli, Gulur Hobli, Tumakuru Taluk belongs to the plaintiffs and plaintiffs are the absolute owners in possession of the property. It is further contended that defendant without having right, title, interest or possession over the suit schedule property and in collusion with the revenue authority has obtained illegal entries of the suit schedule property in his name. Based on the said illegal entries, attempting to interfere with the plaintiffs peaceful possession and enjoyment of the suit schedule property. Hence, filed the suit.