BAGYAMMA Vs. RAMACHANDRAPPA

JUDGEMENT

(1.) The Second Appeal is filed against the Judgment and Decree, dated 16.03.1999 made in A.S.No.12 of 1997 on the file of the Subordinate Court, Hosur.

(2.) This Second Appeal arises from O.S.No.26 of 1993, a suit for declaration and permanent injunction filed by the respondent / plaintiff. Both the trial court as well the lower appellate court, decreed the suit.

(3.) In this Judgment, reference to parties will be according to their rank in the suit.