BASAVAIAH Vs. MADAMMA

JUDGEMENT

(1.) This regular second appeal is directed against the impugned judgment and decree dated 17.06.2006 passed in Regular Appeal No.24/2001 on the file of the Civil Judge (Sr.Dn.) at T.Narasipura, whereby the appeal filed by the appellants was dismissed by the lower appellate Court thereby confirming the judgment and decree dated 17.03.1994 passed in O.S.No.4/1992 by the Trial Court which had dismissed the suit for declaration and permanent injunction filed by the appellants/plaintiffs in respect of the suit schedule immovable property.

(2.) For the purpose of convenience, the parties are referred to by their respective rankings in the trial Court.

(3.) The appellants were the plaintiffs in the suit. Respondent was the sole defendant in the suit. Incidentally, the defendant is none other than the sister of the plaintiffs.