SAVITRI MAHADEV NAIK AND ORS. Vs. RAGHURANI

JUDGEMENT

(1.) The plaintiffs in O.S. No. 36/1996 have preferred this second appeal, assailing judgment and decree passed in R.A. No. 26/2005 dated 18.08.2010 by the Prl. Civil Judge (Sr. Dn.), Karwar, confirming the judgment and decree passed by the Civil Judge (Jr. Dn.), Karwar, dated 30.06.2005 in O.S. No. 36/1996.

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

(3.) The plaintiffs filed a suit seeking the relief of declaration to the effect that the defendant has no right, title and interest in the suit property and for consequential relief of injunction against the defendant.