BOYA PARESHAPPA Vs. G.RAGHAVENDRA

JUDGEMENT

(1.) The appellants herein are defendant Nos.2 and 3 in O.S.No.104 of 2003 on the file of Principal Junior Civil Judge, Adoni, Kurnool District. The said suit was filed by respondent Nos.1 to 9 herein against respondent No.10 and the appellants for perpetual injunction initially and later converted to a suit for declaration of title and for perpetual injunction. The said suit was dismissed by the trial court, but reversed in appeal by the appellate court. Hence, this appeal by the appellants, who are purchasers from respondent No.10/defendant No.1 in the suit.

(2.) For the sake of convenience, the parties herein will be referred to as they are arrayed in the suit.

(3.) Facts in brief are as follows: