ERAPPA Vs. NAGAPPA

JUDGEMENT

(1.) This second appeal of the plaintiffs arises out of the judgment and decree dated 25.10.2004 passed by the Fast Track Court II, Koppal in R.A. No.54/2004.

(2.) By the impugned judgment and decree the First Appellate Court allowed the appeal, dismissed the suit reversing the judgment and decree dated 15.01.2001 passed by the Civil Judge (Jr.Dn.) Kushtagi in O.S. No.116/1992 whereunder the trial Court had decreed the suit of the plaintiffs for declaration of their title to the suit property and for permanent injunction.

(3.) The appellants were plaintiffs No.1 and 2 and respondents were defendant Nos.1 and 2 before the trial Court. For the purpose of convenience they will be referred to hereafter with their ranks before the trial Court.