CHIKKANNA Vs. KEMPAMMA

JUDGEMENT

(1.) This second appeal of the defendants arises out of the judgment and decree dated 01.02.2016 in Regular Appeal No.62/2014 passed by the Principal District District & Sessions Judge, Ramanagara.

(2.) By the impugned judgment and decree, the First Appellate Court has dismissed the appeal of the defendants and confirmed the judgment and decree dated 06.09.2014 in O.S.No.113/2009 passed by the Principal Senior Civil Jude and CJM., Ramanagara.

(3.) By the said judgment and decree, the Trial Court had decreed the suit of the plaintiff for declaration of her title to the suit schedule property and for permanent injunction.