M. C. PUTTAMASTHI Vs. LINGAMMA

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the Principal Civil Judge (Sr.Dn), Ramanagaram in R.A.No.95/2005 on 18.04.2006, wherein the appeal came to be allowed and the judgment and decree passed in O.S.No.202/1994 dated 31.8.2005 passed by the learned Civil Judge (Jr.Dn) and JMFC, Channapatna, was set aside and consequently, the suit of the plaintiff was dismissed.

(2.) Earlier, the original suit filed by the plaintiff in O.S.No.202/1994 was partly decreed and defendants were restrained by an order of permanent injunction their agents or anybody claiming under them from interfering with the plaintiff peaceful possession and enjoyment of the suit schedule 'A' property and also declared that plaintiff is the absolute owner of 'B' schedule property and for possession of 'B' schedule property.

(3.) In order to avoid confusion and overlapping, the parties are referred in accordance with their rankings held by them before the trial court.