P. SEETHARAMAYYA Vs. MAHALAKSHMAMMA

JUDGEMENT

(1.) THESE two appeals by the plaintiffs are against a decree of the Lower Appellate Court, allowing two appeals of the defendants in the case, and dismissing a suit for injunction and damages.

(2.) THE parties to the appeals are owners of adjacent lands. The appellants own S. Nos. 86 and 87/2, which have been shown in Ex. A -4, the plan prepared by the Commissioner in the case, as A and A -1. Between the plot marked A and the vagu described as a stream in the aforesaid plan are lands belonging to the defendants. These have been shown in Exs. A -4 as B and B -1. The former belongs to the fifth defendant in the case, who is the sole respondent in S.A. No. 1933 of 1953; and the plot marked B -1 is owned by defendants Nos. 1 to 4. The vagu forms the western boundary of the three plots. B, B -1 and A -1.