VENKATESAPPA Vs. PILLAPPA NAIDU

JUDGEMENT

(1.) THIS Second appeal is focussed by the original plaintiffs animadverting upon the judgment and decree dated 26.02.2010 passed in A.S.No.43 of 2008 by the Subordinate Judge, Hosur, confirming the judgment and decree of the District Munsif, Hosur in O.S.No.1 of 2003. The parties are referred to hereunder according to their litigative status and ranking before the trial Court.

(2.) NARRATIVELY but precisely, broadly but briefly, the relevant facts absolutely necessary and germane for the disposal of this Second Appeal would run thus: (a) The plaintiffs filed the suit seeking the following reliefs:

(3.) THE learned counsel for the plaintiffs also would implore and entreat, that if a Commissioner is appointed and the suit property is located with reference to the boundaries and extent, then the entire dispute would be solved, as otherwise, there will be perpetual trouble and confusion at the spot.