PRABHAKARA PAI Vs. KUSUMAVATHY

JUDGEMENT

(1.) The appeal is directed against the judgment and decree dated 02.06.2009 passed by learned Additional Civil Judge (Sr.Dn) and JMFC, Puttur, D.K. in R.A.No.87/1996 wherein the appeal preferred by the defendants against the judgment and decree passed by learned Principal Munsiff, Puttur, D.K. in O.S.No.21/1971 dated 31.10.1995 came to be dismissed, and thereby confirmed the judgment and decree of the trial court.

(2.) In order to avoid confusion and overlapping, the parties are referred with reference to their ranks and status as stood before the trial court.

(3.) The substance of the pleadings of the plaintiff is that, they filed a suit in O.S.NO.21/1971 for the relief of possession of A schedule property consisting of buildings, trees.