SUDHAKAR BHAT Vs. BHASKARA ACHARI

JUDGEMENT

(1.) This appeal of the legal representatives of the defendant arises out of judgment and decree in RA No.17/2005 dated 27.08.2014 passed by the Senior Civil Judge, Kundapura.

(2.) By the impugned judgment and decree, the First Appellate Court set aside the judgment and decree dated 07.01.2005 in OS No.427/1997 passed by the Principal Civil Judge (Junior Division), Kundapura.

(3.) By judgment and decree dated 07.01.2005, the trial Court had decreed the suit of the plaintiff declaring that plaintiff has acquired easementary right to make use of suit pathway running over property bearing Survey No.63/7 belonging to defendant and granted permanent injunction.