N RAMACHANDRA Vs. V PARVATHAMMA

JUDGEMENT

(1.) This appeal of the plaintiff arises out of the judgment and decree dated 21.6.2017 passed by the V Additional District and Sessions Judge, Devanahalli, in R.A.No.15002/2017. By the impugned judgment and decree, the first appellate court allowed the appeal, set aside the judgment and decree dated 27.9.2014 passed by the Additional Civil Judge and JMFC., Devanahalli, in O.S.No.290/2006. By the said judgment and decree, the trial court had decreed the suit of the plaintiff for declaration of his title and for permanent injunction.

(2.) Appellant was the plaintiff and respondent Nos.1 to 3 were defendant Nos.1 to 3 before the trial court. For the purpose of convenience, they will be referred to henceforth with their ranks before the trial court.

(3.) The subject matter of the suit were agricultural lands in Sy.No.6/4 measuring 1 acre 20 guntas and 5 guntas situated in Bullahalli village, Vijayapura Hobli, Devanahalli Taluk.