(1.) - This second appeal is filed by the plaintiff against the judgment and decree passed by the Additional civil Judge, Gulbarga in R. A. No. 93/1986 dated 23. 6. 1994 reversing the judgment and decree passed by the Munsiff, Chincholi in q. S. No. 67/1984 -dismissing the suit for declaration and injunction.
(2.) HEARD the learned Counsel for the appellant and the respondent.
(3.) FOR convenience sake, the appellant is referred to as the plaintiff and the respondent as the defendant.