GOPALA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These are the eight regular second appeals are preferred against the judgment and decree passed in Regular Appeals, more fully stated in the table below:

(2.) In order to avoid confusion and overlapping, the parties hereinafter are referred to with their ranks as held by them before the trial Court.

(3.) All the original suits are stated to be filed by the plaintiffs for the relief of permanent injunction. The defendants are common in all the original suits. The plaintiffs in all the suits claim that they are in lawful possession and enjoyment of the schedule property.