NAGESH Vs. UMESH

JUDGEMENT

(1.) Defendant Nos.1 and 2 appellants being aggrieved by the judgment and decree dated 04.04.2016 passed in RA No.47/2011 on the file of the Senior Civil Judge, Honavar reversing the judgment and decree dated 18.10.2011 in O.S.No.92/2005 on the file of the Prl. Civil Judge, Honavar have filed this Miscellaneous Second Appeal.

(2.) The status of the parties is referred to as per their ranking before the trial Court.

(3.) The plaintiff respondent No.1 herein filed the suit bearing O.S.No.92/2011 for declaration and possession of the suit property. Wherein, he alleged that defendants have encroached an area of 2 G-4Anas.