BHIMASHANKAR AND ORS. Vs. BASAPPA AND ORS.

JUDGEMENT

(1.) The appellants herein are the defendant Nos. 1 to 4 before the Trial Court and also they have preferred an appeal before the 1st appellate Court as they have suffered a decree. Being lost the case in both the Courts, they are before this Court.

(2.) For the purpose of easy understanding and convenience, the rankings of the parties as per the ranks of the Trial Court are retained.

(3.) One Bassappa S/o Irappa has filed a suit in O.S. No. 172/2001 before the trial Court against as many as 11 defendants. Out of them the appellants are defendant Nos. 1 to 4. The suit was filed for declaration of ownership and for possession over the land bearing Sy. No. 286/2 -3 -B measuring 04 acres 01 gunta and for the relief that the mortgage deed dated 30.03.2005 executed by the plaintiff is not binding and it is null and void and also for perpetual injunction restraining the defendants from plaintiffs peaceful possession and enjoyment over the suit land.