MALLAMMA Vs. K A GURURAJ; SHADAKSHARI DEVA

JUDGEMENT

(1.) The defendant in O.S. No.58 of 2003 has preferred this second appeal, assailing the judgment and decree passed in R.A. No.12 of 2007 dated 10-9-2009 by the Additional District Judge, Chikmagalur, by which, the judgment and decree passed in O.S. No.58 of 2003 dated 6-2-2007 by the Civil Judge (Senior Division) & J.M.F.C., Kadur, has been confirmed by decreeing the suit.

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

(3.) Respondent No.1 is the plaintiff, who filed the suit seeking the relief of declaration that he is the absolute owner of the suit schedule property and is in possession and enjoyment of the same and for consequential relief of permanent injunction restraining the defendants, their henchmen, representatives, agents, etc., from interfering with the peaceful possession and enjoyment of the property.