PARVATHAMMA Vs. V.S.KRISHNOJI RAO

JUDGEMENT

(1.) This defendant's appeal arises out of the judgment and decree dated 02.01.2006 in R.A.No.49/2001 passed by the Principal Civil Judge (Senior Division) and C.J.M., Shimoga.

(2.) By the impugned judgment and decree, the first appellate court reversed the judgment and decree dated 26.02.2001 in O.S.No.525/1992 passed by the Principal Civil Judge (Junior Division), Shimoga and decreed the suit of the plaintiffs for permanent injunction.

(3.) Respondents were the plaintiffs and the appellant was the defendant before the trial court. Plaintiff U.S.Krishnoji Rao filed O.S.No.525/1992 against the defendant for permanent injunction. Pending the suit, he died and the present respondents-1 to 4 were brought on record as his legal representatives (plaintiff Nos.1 to 4).