SIDDANAGOUDA Vs. KASHIBAI

JUDGEMENT

(1.) Defendant Nos.3 to 49 are in appeal challenging the judgment and decree passed by the Court of Senior Civil Judge at Basavanabagewadi ['Trial Court' for short] in O.S.No.95/2004 dated 08.10.2010.

(2.) For the sake of convenience, parties are referred to as per their status before the Trial Court.

(3.) Facts of the case: The plaintiff has filed the suit in O.S.No.95/2004 for the relief of declaration that she is the owner of the suit properties and for consequential relief of direction to the defendants to deliver possession of the suit properties to the plaintiff. The suit was originally filed for the relief of permanent injunction, alternatively declaration and consequential relief of possession was sought for. On the memo filed by the plaintiff, restricting her alternative prayer of declaration and possession and giving up her prayer for injunction, the same was allowed and accordingly the amendment in the plaint was carried out by deleting the prayer of permanent injunction.