RUKMANNA Vs. PRABHURAO

JUDGEMENT

(1.) The captioned second appeal is filed by the defendants feeling aggrieved by the judgment and decree rendered by the Appellate Court, wherein the plaintiffs suit is decreed declaring that the plaintiffs are the absolute owners of 9 acres 2 guntas and consequently, the injunction is granted thereby restraining the defendants from interfering with the plaintiffs peaceful possession.

(2.) For the sake of brevity, the ranks of the parties are referred as they are ranked before the Trial Court.

(3.) The plaintiffs have filed the present suit seeking relief of declaration and injunction. The subject matter of the suit is the land bearing Sy. No.75/1, which was totally measuring 18 acres