KALAKAPPA Vs. RANGAPPA; DURUGAWWA; KARIYAWWA

JUDGEMENT

(1.) Defendant in O.S. No.96/2005 has preferred this second appeal, assailing judgment and decree in R.A. No.50/2006 passed by District and Sessions Judge, Gadag, dated 24.06.2008 by which judgment and decree of Civil Judge (Sr.Dn.) at Ron in O.S. No.96/2005 dated 16.11.2006, has been confirmed by dismissing the appeal.

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

(3.) Respondent plaintiff filed the suit seeking the relief of declaration that he is the absolute owner of suit land and consequential relief of permanent injunction by restraining defendant from interfering with plaintiff's possession and enjoyment and alternatively, to put the plaintiff in possession of suit land, in case the Court came to a conclusion that plaintiff was not in possession of suit land.