CHANBASAPPA Vs. SHIVAMMA

JUDGEMENT

(1.) This regular second appeal is filed by the appellant/plaintiff praying to set aside the Judgment and decree dtd. 7/9/2019 passed in R.A.No.50/2016 by the Senior Civil Judge, Yadgir (for short, 'the First Appellate Court'), whereunder, the Judgment and decree dtd. 9/9/2016 passed in O.S.No.43/2012 by the Civil Judge and JMFC Court, Yadgir (for short, 'the Trial Court'), has been reversed.

(2.) The appellant/plaintiff filed O.S.No.43/2012 against the respondents/defendants seeking relief of perpetual injunction.

(3.) The case of the plaintiff is that, he is the owner and possessor of suit property bearing Sy.No.18 measuring 4 acres 37 guntas situated at Yekkalli village of Yadgir taluka and district.