(1.) This is a plaintiffs' first appeal assailing the correctness and legality of judgment and decree dated 28.02.2013 passed by the Senior Civil Judge at Yadgiri, in O.S. No. 22/2011 dismissing the suit for declaration.
(2.) Facts in brief which has lead to filing of this appeal can be crystallized as under:
(3.) On the basis of pleadings of parties, Trial Court formulated the following issues for its consideration: