VENKATEGOWDA Vs. SHIVANNA

JUDGEMENT

(1.) This second appeal of the plaintiff arises out of judgment and decree dated 23.2.2016 passed by the Senior Civil Judge at Channarayapatna, in R.A.No.90/2014.

(2.) By the impugned judgment and decree, the first appellate court dismissed the appeal of the plaintiff and confirmed the judgment and decree dated 21.10.2014 passed by the Principal Civil Judge & JMFC., Channarayapatna in O.S.No.41/2007. By the said judgment, the trial court dismissed the suit of the plaintiff for permanent injunction.

(3.) The subject matter of the suit as shown in the plaint schedule is a vacant site bearing Ward No.05 SAS 241 old No.657/614 measuring 26 feet x 80 feet situated in A.K.Colony, Kasaba Hobli, Channarayapatna Town.