V. NAGARAJU Vs. SMT CHINNAMMA

JUDGEMENT

(1.) With the consent of both sides, these two Civil Revision Petitions are disposed of by this Common Order.

(2.) The revision petitioner herein filed O.S.No.85 of 2003 on the file of the Court of Junior Civil Judge, Kuppam, for declaration of title over the plaint "A" schedule land and for permanent injunction against the respondents/defendants, their men and agents to refrain from interfering with the possession and enjoyment of the plaint ,,A schedule land.

(3.) The respondents/defendants filed written statements. The suit was dismissed for default on 9/12/2014 and restored on 2/1/2023.