HANUMANTH REDDY Vs. K RAGHAVAREDDY

JUDGEMENT

(1.) This regular second appeal of Defendant No.1 and L.Rs of Defendant No.6 arises out of the Judgment and Decree dated 30.09.2015 in R.A.No.208/2013 passed by the III Addl. District Judge, Kolar, sitting at K.G.F. By the impugned order, the First Appellate Court dismissed the appeal of the appellants and confirmed the Judgment and Decree dated 23.10.2013 passed by the Principal Civil Judge, K.G.F in O.S.No.234/2006.

(2.) Respondent Nos.1 to 7 were the plaintiffs in O.S.No.234/2006. Respondent Nos.8 to 11 were defendant Nos.2 to 5 and the appellants were Defendant Nos.1 and 6 in the said suit. Henceforth, the parties will be referred to with their ranks before the Trial Court.

(3.) The subject matter of the suit were the lands bearing Survey No.30, 2 acres 7 guntas of Surapalli village and site bearing Village Panchayath Khata No.12 measuring 60' x 82' with a structure on the same situated in Surapalli village.