LAKSHMAN NAIK Vs. PURNI NAIKANI

JUDGEMENT

(1.) This Second Appeal has been preferred against the confirming Judgment.

(2.) The appellant of this Second Appeal was the defendant No.3 before the Trial Court in the suit vide T.S. No.3 of 1992 and he was the appellant No.2 before the 1st Appellate Court in the first appeal vide T.A. No.17 of 2000. The respondent Nos.1 to 9 of this 2nd Appeal were the plaintiffs as well as the successors of some of the plaintiffs before the Trial Court in the suit vide T.S. No.3 of 1992 and they were the respondents Nos.1 to 5(f) before the 1st Appellate Court in the 1st appeal vide T.A. No.17 of 2000. The respondent Nos.10 to 13 are the substituted LRs. of the defendant No.1 before the Trial Court in the suit vide T.S. No.3 of 1992 and they were the respondent Nos. 6(a) to 6(d) before the 1st Appellate Court in the 1st appeal vide T.A. No.17 of 2000.

(3.) The suit of the plaintiffs (those are the respondent Nos.1 to 9 in this 2nd appeal) was a suit for permanent injunction, confirmation of possession, in alternative partition.