SRI. CHIKKANANJAPPA AND OTHERS Vs. SRI. CHANDRAPPA

JUDGEMENT

(1.) The appellants herein are challenging the judgment and decree passed in O.S. No. 7053/2013 whereby the suit came to be decreed granting the reliefs sought for by the plaintiff.

(2.) The parties herein are referred to by their ranks before the Court below for the purpose of convenience.

(3.) It is the contention of the defendants that the decree came to be passed without affording adequate opportunity to take part and participate in the trial and to prove the defence as set out in the written statement. The plaintiff has filed the suit seeking for declaration that he is the absolute owner of the suit schedule property and for an order directing the defendants to quit, vacate and hand over the vacant possession by removing the structure put up on the suit schedule property and to pay damages of Rs. 6,000/- per month. The written statement was filed contesting the claim and issues were framed.