MALLANAGOUDA Vs. BASANAGOUDA AND ORS.

JUDGEMENT

(1.) This regular second appeal is filed by the defendant No.1 in O S No.276/1995 on the file of Civil Judge (Jr.Dn.) at Basavana Bagewadi being aggrieved of the judgment and decree dated 30.3.2005 in R A No.213/2003 on the file of the Civil Judge (Sr.Dn.) at Basavana Bagewadi, reversing the judgment and decree dated 17.11.2000 in O S No.276/1995 passed by the learned Civil Judge (Jr.Dn.) Basavana Bagewadi. The trial court had dismissed the suit filed by the plaintiffs for the relief of declaration & permanent injunction.

(2.) The appellant herein and respondents 6 to 12 were defendants before the trial court. The respondents 1 to 5 herein were plaintiffs. The parties herein are referred to as per their ranking in trial court.

(3.) Brief facts of the case are as follows: