NINGE GOWDA Vs. RAMABHADRE GOWDA

JUDGEMENT

(1.) This second plaintiff's second appeal arises out of the judgment and decree dated 09.10.2014 in R.A.No.7/2013 passed by the Senior Civil Judge, Belur.

(2.) By the impugned judgment and decree, the First Appellate Court allowed the appeal of the defendant and set aside the judgment and decree dated 13.08.2010 passed by the Civil Judge (Junior Division), Belur in O.S.No.108/2003.

(3.) Appellant and his mother Ningamma (Plaintiff Nos.1 and 2) filed OS No.108/2003 against respondent No.1 before Civil Judge (Junior Division), Belur for permanent injunction. Pending suit, the plaintiffs amended the suit seeking mandatory injunction in respect of 0.14 guntas of land out of the suit schedule property.