MAHILA SEVA SAMAJ (REGD ) Vs. INTERIM GRAM PANCHAYATH

JUDGEMENT

(1.) This appeal by the plaintiff /appellant is directed against the judgment and decree dated 07-10-2005 passed by the learned Additional Sessions Judge, (Fast Track Court-I) Davanagere, in R.A.No. 199/2004 (Old No.388/2000), wherein, the appeal preferred by the defendant-Taluk Mahila Kaigarika Sahakara Sangha, Jagalur, came to be allowed, under which the judgment and decree passed by the learned Civil Judge (Jr.Dn) and JMFC at Jagalur in O.S.No.37/1998 passed on 16.11.2000 came to be set aside, wherein the declaratory relief granted to the plaintiff to be the owner in possession of the suit schedule property and the other reliefs came to be set aside.

(2.) The suit stood dismissed by virtue of the judgment of the first Appellate Court. Being aggrieved by the judgment having the effect of the dismissal of the suit, plaintiff has preferred this appeal.

(3.) This Court has framed the following substantial question of law: