VISHVANATH Vs. WAMAN

JUDGEMENT

(1.) These two Regular Second Appeals are filed against the judgement and decree dated 11th March 2009 passed in Regular Appeal No.29/2007 and Regular Appeal No.24 of 2007 by the Court of Civil Judge (Sr.Dn.) at Basavakalyan confirming the judgment and decree dated 25th January 2007 passed in OS No.36 of 1999 by the Civil Judge (Jr. Dn.), Basavakalyan.

(2.) The parties in these appeals are referred to with their rank in the Original Suit.

(3.) Facts in brief are that the plaintiff filed suit for declaration and permanent injunction of his ownership against the defendants restraining them from obstructing the peaceful enjoyment and possession over the suit property and for declaration that the judgement and decree passed in Original Suit No.48 of 1998 on the file of Civil Judge (Jr. Dn.), Basavakalyan is null and void and not binding upon him.