BURAGA GURUSWAMY DAS DIED Vs. BURAGA RAJENDRUDU

JUDGEMENT

(1.) This second appeal under Sec. 100 of the Code of Civil Procedure ("C.P.C." for short) is filed aggrieved against the Judgment and decree, dtd. 5/3/2014 in A.S.No.10 of 2012, on the file of the Senior Civil Judge, Puttur, reversing the Judgment and decree, dtd. 5/3/2012 in O.S.No.233 of 2006, on the file of Principal Junior Civil Judge, Puttur.

(2.) The appellants 1 and 2 herein are the defendants and the respondent herein is the plaintiff in O.S.No.233 of 2006, on the file of Principal Junior Civil Judge, Puttur. It is to be here that the appellants 1 and 2 herein died during the pendency of this appeal and their legal representatives are brought on record as appellants 3 to 6 and 7 to 9 respectively.

(3.) The plaintiff initiated action in O.S.No.233 of 2006, on the file of Principal Junior Civil Judge, Puttur, with a prayer for permanent injunction restraining the defendants and their men from ever interfering with his peaceful possession and enjoyment of plaint schedule property and for costs.