NANJUNDAPPA Vs. S L SATISH

JUDGEMENT

(1.) This defendants second appeal arises out of the judgment and decree dated 29.7.2016 passed by the Senior Civil Judge, Nelamangala in R.A.No.23/2013. By the impugned judgment and decree, the first appellate court dismissed the appeal of the appellants and confirmed the judgment and decree dated 23.3.2013 in O.S.No.803/2008 passed by the Principal II Civil Judge, Bangalore Rural District, Bangalore, granting decree for perpetual injunction in favour of the respondent/plaintiff.

(2.) Respondent was the plaintiff and appellants were the defendants before the trial court in O.S.No.803/2008. The subject matter of the suit was the site bearing Khaneshumari No.28 carved out of Sy.No.60/4 of Madavara village, Dasanapura Hobli, Bengaluru North Taluk, measuring East-West 30 feet and North-South 41 feet.

(3.) For the purpose of convenience, the parties will be referred henceforth with their ranks before the trial Court.