SHANTI AND ORS. Vs. MAHAVEERA AND ORS.

JUDGEMENT

(1.) DEFENDANTS in O.S. No. 105/1992, have preferred this appeal, assailing judgment and decree dated 30.03.2010 passed in R.A. No. 306/2001 by Senior Civil Judge, Honnavar. The judgment and decree of the trial Court passed in O.S. No. 105/1992 by Principal Civil Judge (Jr.Dn.) Honnavar, dated 31.07.2000 has been modified, by allowing the appeal.

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

(3.) PLAINTIFF No. 1 is a minor represented by his father/guardian. Plaintiff No. 2 is the vendor of plaintiff No. 1 in respect of suit properties. Plaintiff No. 1 along with plaintiff No. 2 filed a suit for the relief of declaration that plaintiff No. 1 is the owner of suit properties and for a direction to mutate his name in the revenue records and consequential relief of permanent injunction against defendants.