RAJAJAI SINGH Vs. RANGANATHAPPA

JUDGEMENT

(1.) This is a revision by Respondent-3 Rajajai Singh against the order dated 27th July 1984, passed by the Civil Judge, Madhugiri, in Misc. No. 63 of 1983 allowing the same and amending the judgment and decree passed in O. S. No. 336 of 1966 so as include the relief of future mesne profits in the said judgment and decree and to order that there shall be an enquiry with regard to mesne profits under Order 20 Rule 12 C.P.C.

(2.) The parties have been referred to with reference to their position in the Court below.

(3.) The plaintiff-petitioner filed O. S. No. 336 of 1966 against Respondents-1 to 3 for a declaration of his title to the suit property and for possession. It was decreed against all the defendants on 25-9-1973. The defendants being aggrieved by the said decree filed R. A. No. 195 of 1973 in the Court of the Civil Judge, Tumkur. It was dismissed. The defendants approached this Court with R.S.A. No. 556 of 1975 This Court set aside the judgment and decree passed by the lower appellate Court and remanded the matter to the Court of the Civil Judge, Madhugiri, as a new Court of Civil Judge was established at Madhugiri. On remand, the lower appellate Court confirmed the decree passed by the Munsiff.