MALLAPPA Vs. SAKRAWWA

JUDGEMENT

(1.) Heard Sri N.L.Batakuraki, learned Counsel for the appellants and Sri S.S. Kulkarni, learned Counsel for R1, R2, R4, R5 & R6(a-d), R7 & R8.

(2.) This appeal is directed against the Judgment and Decree dated 1.4.2010 in R.A.67/2009 on the file of Principal Civil Judge (Sr.Dn) & CJM, Gadag dismissing the said appeal thereby confirming the Judgment and Decree dated 25.6.2009 in O.S.No.152/2006 on the file of III Addl. Civil Judge (Jr.Dn.), Gadag.

(3.) Respondents filed the instant suit for declaration that they have acquired right of easement by prescription in respect of a pathway between the points 'B' & 'C' passing through Sy.No.29 and delineated in the sketch appended to the Judgment and Decree.