SAYYADAHMAD KHADARI & ORS. Vs. HUSSENSAB

JUDGEMENT

(1.) This appeal by the plaintiffs is directed against judgment and decree dated 07.03.2014 in R.A. No.8/2013 reversing the judgment of the Trial Court and thereby dismissing the suit in O.S. No.49/2010 on the file of the Civil Judge, Laxmeshwar.

(2.) Heard Shri Laxman T. Mantagani, learned advocate for the appellants.

(3.) The plaintiffs brought the instant suit contending inter alia that the suit schedule property belonged to plaintiffs' ancestors and forms a part of Sy. Nos.21 to 27 of Laxmeshwar. Subsequently, the Town Municipal Council has renumbered the suit schedule property as 30/136, based on the judgment and decree in O.S. No.4/1983, before the Civil Judge, Gadag and O.S. No.25/1998 and O.S. No.10/2000 before the Senior Civil Judge, Gadag. Plaintiffs continued in the possession of the suit schedule property.