VIJAYADEVARAJA URS Vs. RAMESH

JUDGEMENT

(1.) Appeal is directed against the judgment and decree dated 17-02-2012 passed in R.A.No.14/2011 by the Senior Civil Judge, Belur, wherein the appeal preferred by the defendant Nos.1 to 5/Appellants came to be dismissed and thereby judgment and decree passed by the learned Civil Judge (Junior Division), Belur, in O.S.No.27/2002 dated 21.01.2010 came to be confirmed.

(2.) In order to avoid confusion and overlapping, the parties are referred in accordance with their respective ranks before the trial Court.

(3.) The suit is filed by the plaintiffs in O.S.No.27/2002 against the defendants for declaration of title and right as they have perfected their title by way of adverse possession and consequential relief of permanent injunction restraining the defendants or any persons claiming through them from interfering with their peaceful possession and enjoyment of the suit schedule property.