NANJUNDEGOWDA Vs. C. BASAVANNA

JUDGEMENT

(1.) Heard Sri.P.Nataraju, learned counsel for the appellants.

(2.) Defendants are in this second appeal challenging the judgment of permanent injunction passed in O.S.No.303/2008 which was confirmed in RA No.02/2018 in respect of the property which is a vacant site property measuring East to West 45 feet, North to South 39 feet bearing assessment No.110/1 of Masagapura village, Madapura Grama Panchayath, Chamarajanagar Taluk having boundaries as under (hereinafter referred to as suit schedule property):

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