MARANNA MADAPPA Vs. THIPPE RANGAPPA

JUDGEMENT

(1.) This Regular Second Appeal is directed against the judgment and decree dated 27.9.2006 in R.A. No. 1231/2005 on the file of the Civil Judge (Sr. Dn.), Sira, thereby dismissing the appeal preferred against the judgment and decree dated 25. If. 1997 in O.S.No. 198/1991 on the file of the Civil Judge (Jr.Dn.), Sira.

(2.) By the impugned judgment, the suit of the plaintiff in O.S. No. 198/91 on the file of Civil Judge (Jr.Division), Sira, is decreed and confirmed in appeal.

(3.) To put the facts in a nutshell, the respondent (plaintiff) herein filed a suit against the appellant (defendant) for declaration and permanent injunction against the appellant/defendant and his men from interfering with the possession and enjoyment of the suit schedule property. The claim of the plaintiff was, the suit property is his ancestral property and he is in un-interfered possession and enjoyment of the same, and the defendant having no right, title or interest is interfering with his possession.