HANUMAGOUDA Vs. HANUMAVVA

JUDGEMENT

(1.) Heard Sri S.B.Hebballi, learned counsel for appellants on admission of the appeal.

(2.) The appellants have preferred this appeal against the judgment and decree dtd. 27/11/2015, passed in R.A.No.14/2003, on the file of Senior Civil Judge and JMFC, Hungund.

(3.) Brief facts leading to this regular second appeal are that the plaintiff who is the respondent in this case had filed a suit for declaration and permanent injunction in O.S.No.71/2006 before the Additional Civil Judge and JMFC, Hungund (for short 'trial Court'); the suit was dismissed on 27/3/2013. Being aggrieved by this judgment and decree passed by the trial Court, the plaintiff Smt.Hanumavva had preferred Regular Appeal No.14/2013 before the Senior Civil Judge and JMFC, Hungund (for short 'First Appellate Court'). The same came to be allowed on 27/11/2015. Being aggrieved by the judgment and decree passed by the First Appellate Court, the appellants have preferred this Regular Second Appeal.