RAMANNA Vs. R.N. NADIGAR

JUDGEMENT

(1.) This second appeal arises out of the judgment and decree dated 18/12/2013, passed by the Senior Civil Judge & JMFC, Sira, in R.A.No. 19/2007, where and the judgment and decree in O.S.No. 199/2001 passed by the Civil Judge & JMFC, Sira, decreeing the suit of the plaintiffs for declaration of title and for permanent injunction is confirmed.

(2.) The respondents are the plaintiffs before the trial court. The parties will be referred to hereafter with their ranks before the trial court.

(3.) The subject matter of the appeal is, the land bearing Sy.No.8, measuring 6 acres 32 guntas, situated at Mudigere Kaval Village, Kasaba Hobli, Sira Taluk, situated within the following boundary: East : Halla and Sira Bukkapatna Road, West : Land of Mudigere Horticulture Farm Owned by Government of Karnataka, North : Mudigere Halla and Government Land, South : Sira Bukkapatna Road.