BASALINGAPPA CHANNAPPA Vs. DUNDAPPA PUTTAPPA PANCHAPPANAVAR

JUDGEMENT

(1.) THIS second appeal has been filed under Section 100 of the C. P. C.

(2.) THE appellants are the defendants. The respondent is the plaintiff.

(3.) THE plaintiff filed the suit in O. S. No. 21/1982 before the Munsiff, Savanur, for declaration and permanent injunction in respect of the suit property bearing TPC No. 588 situated in W. No. III of Bankapur village.