LAWS(KAR)-2018-7-623

JYOTHI VEERANNA Vs. JYOTHI JAGADEESHAPPA

Decided On July 10, 2018
Jyothi Veeranna Appellant
V/S
Jyothi Jagadeeshappa Respondents

JUDGEMENT

(1.) Defendant Nos.1 and 2 in O.S. No.225/2002 (old No.76/1994) on the file of Civil Judge (Sr. Dn.), Harihar, have come up in this appeal impugning the judgment and decree dated 14.08.2003 in decreeing the suit of the plaintiff for declaration and permanent injunction.

(2.) The facts leading to this second appeal are as follows:

(3.) This appeal was admitted on 16.11.2004. On that day, a coordinate Bench of this Court had stayed the judgment and decree of the Court below dated 14.08.2003 until further orders.