HOMBALAMMA Vs. NINGAMMA

JUDGEMENT

(1.) THE revision petitioners-plaintiffs challenge in this revision, the Order of the civil judge, srirangapatna dated 22nd of april, 1995 in o. s. No. 29 of 1991, making a reference to the land tribunal the additional issue No. 1 (a) for its adjudication on the claim of tenancy by the respondent- defendant in the suit.

(2.) THE parties are referred to according to their array in the trial court.

(3.) THE plaintiffs sought declaration of title to the plaint schedule property and possession of the same from the defendant.