MURALIDHAR DESHPANDE ALIAS RAJA Vs. HANUMANTHA RAO

JUDGEMENT

(1.) THIS Regular First Appeal is by the defendants in OS No. 78 of 1994, on the file of the City civil (Sr Dn), Gulbarga.

(2.) THE suit filed by the plaintiff who is the respondent in this appeal, one for declaration of the plaintiffs title and possession of the suit schedule property, was decreed in terms of the prayer in the plaint, as per the judgment and decree dated 19-10-2000 passed in the suit and aggrieved defendants are in appeal before this Court.

(3.) PARTIES are referred to by their respective ranks before the trial court for the sake of convenience.