VASANTHAIAH Vs. HANUMANTHA BHOVI

JUDGEMENT

(1.) This Regular Second Appeal under Sec. 100 of CPC is filed with a prayer to set aside the judgment and decree dtd. 31/10/2009 passed in R.A.No.270/2002 by the Fast Track Court, KGF, Kolar District.

(2.) Heard the learned Counsel for the parties.

(3.) Suit in O.S.No.262/1999 was filed by the appellants herein before the jurisdictional Civil Court seeking the relief of permanent injunction in respect of the suit schedule property.