OMKARAPPA Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) This appeal is by the plaintiffs under Section 100 of CPC assailing the concurrent findings of the judgment and decree dated 06.12.2014 in O.S. No.37/2013 passed by the Civil Judge at Sedam and judgment and decree dated 09.08.2016 in R.A. No.3/2015 passed by the Senior Civil Judge at Sedam.

(2.) The parties would be referred to as their rank before the Trial Court.

(3.) The plaintiffs filed suit for perpetual injunction restraining the defendants or any other persons from interfering with their peaceful possession and enjoyment and for using the constructed toilet and drilled bore-well and for mandatory injunction to remove and dismantle the illegal toilet and drilled bore- well in the suit property.