Karnataka High Court
Sri G M Narayanaraju vs Sri Ramamurthy Raju on 2 February, 2011
katha a unaer e bearing VF 4 RSA 3186/07 t ea syouwer sit ¢ o oe is} 3 Tre Suet m€ wee at peas ran be be ke ay ee ob rs anc mare: LS LOOP RSA 3186/07 rand Aud ra aa bake vcd a Ry a Ly + gt Ke be Url carded SAS ar sar 3ES k ) 2 " A ' -
iene na at Su Ne ef t sal = ie) ii aught for dis Vi ass th = a ra aves Fy pres no xy.
imi en wy © OQ ha .) a tf i aint the. vl Cc +.
whe phe JOS Cy, hae mY RSA 3186/07 mtr wlsainriff is . amen lite the olaintiff as tne apsolute RAE are Spry gea ee cele sper pape nae Suit PYOoPercy Qcancecn:
ey ety oF OX POSs preferred &, District dudge and aft parties, appeal, he Judgment and Decree of the vide. its Judgment and Decree dated 'aporoacned. this Court in appeal. in oy RSA 3186/07 recel Ss. As could be s ~ * amt oa appellants, it of Ene prope fo. norgh-south and that «the = plaintiff has eancroached upon. the ey nave.scught' fot dismissal of the defendants are augeieved by any encroachment of the either a suit in for the Village OF the Act, 1993 ee a separa:
Bank a Court RSA 3186/07 of Ba finding relief o sand if are The appellants have' not "made cut any question of*.law for 'consideration in & Tn yoew of the matter, as chere is his hence it is dismissed Sd/-
no merit concurrent far as the concerned. 8 fostantial 1 appea in accordingly. JUDGE