MUTTAPPA AND ORS. Vs. SIDRAMA AND ORS.

JUDGEMENT

(1.) This second appeal of the plaintiffs arises out of the judgment and decree dated 11.09.2008 passed by the Fast Track Court, Jamakhandi, in R.A. No. 162/2006. By the said judgment and decree, the first Appellate Court has confirmed the judgment and decree dated 25.08.2006 passed by the Principal Civil Judge (Jr. Dn.), Jamakhandi, in O.S. No. 105/2002 dismissing the suit of the appellants/plaintiffs for declaration of their title and for permanent injunction.

(2.) Appellants were the plaintiffs and respondents were the defendants before the Trial Court. For the purpose of convenience, they will be referred to hereafter with their ranks before the Trial Court.

(3.) The subject matter of the suit are lands bearing R.S. No.63 measuring 4 acres 10 guntas and R.S. No.63/A measuring 2 acres 17 guntas situated within the limits of Alabal Village, Jamkhandi Taluk, Bagalkot District.