NANJAIAH Vs. USHA RANI

JUDGEMENT

(1.) This defendant's appeal arises out of the judgment and decree dated 12.3.2018 in Regular Appeal No.66/2016 passed by the Senior Civil Judge and J.M.F.C., Tiptur. By the impugned judgment and decree, the first appellate court allowed plaintiff's appeal and reversed the judgment and decree passed by the Additional Civil Judge and J.M.F.C., Tiptur, in O.S.No.134/2010 on 29.9.2016 and decreed the suit of the plaintiff for permanent injunction.

(2.) Respondent was the plaintiff and appellant was the defendant in O.S.No.134/2010. For the purpose of convenience, the parties will be referred to henceforth with their ranks before the trial Court.

(3.) The subject matter of the suit was site bearing No.30, khata No.6548/343/30 measuring East-West 48 feet and North-South 36 feet situated at Kanchaghatta Grama Thana within the limits of CMC, Tiptur.