GUNDAPPA Vs. KARIYANNA

JUDGEMENT

(1.) Present regular second appeal is filed by the appellant-plaintiff aggrieved by the judgment and decree dtd. 2/7/2014 passed in R.A.No.60/2007 on the file of the Additional Senior Civil Judge and JMFC at Madhugiri (hereinafter referred to as the 'First Appellate Court') dismissing the appeal of the plaintiff and confirming the judgment and decree dtd. 9/1/2007 passed in O.S.No.163/1999 on the file of the Principal Civil Judge (Jn. Dn.) at Madhugiri (herein after referred to as the 'Trial Court') which had declared the plaintiff to be a absolute owner in possession and enjoyment of 'A' schedule property and had dismissed the suit of the plaintiff to the extent of relief of permanent injunction in respect of 'B' schedule property.

(2.) Case of the plaintiff is:

(3.) Defendant No.1 filed written statement;