PALAXAYYA AND ORS. Vs. SHANTAVEERAYYA AND ORS.

JUDGEMENT

(1.) Defendant No. 1 in O.S. No. 71/1981, has preferred this second appeal, assailing judgment and decree passed in R.A. No. 3/2004 dated 18.12.2009 by the Fast Track Court at Gadag, confirming judgment and decree passed in O.S. No. 71/1981 by Civil Judge Court, Gadag.

(2.) For the sake of convenience, parties shall be referred to, in terms of their status before the trial Court.

(3.) The respondent " plaintiff filed the suit seeking declaration of title and permanent injunction against the defendants in respect of suit schedule property or alternatively for recovery of possession of suit property from defendants. Suit property is an agricultural land bearing R.S. No. 144/3 measuring 7 acres 2 guntas and house property bearing T.M.C. No. 63/C situated at Naregal T.M.C. limits.