BADIGER AND KAMMAR KAIGARIKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The plaintiff being aggrieved by the Judgment and Decree dated 23.09.2014 passed in R.A.No.27 of 2014 by the Senior Civil Judge, Jamkhandi confirming the Judgment and Decree dated 30.04.2014 passed in O.S. No.63 of 2007 by the Civil Judge, Banhatti has filed this regular second appeal.

(2.) The parties are referred with their ranks before the trial Court for the sake of convenience.

(3.) The plaintiff-Sahakari Sangh filed the suit bearing O.S.No.63 of 2007 seeking the relief of permanent injunction against the defendants-State and City Municipal Council, Banhatti in respect of suit property situated in Banhatti D-Forest Sy.No.7 Ward No.1A, municipality property No.2495 measuring East-West 185 feet and North-South 160 feet.