M KALLAPPA SETTY Vs. M V LAKSHMINARAYANA RAO

JUDGEMENT

(1.) This is a plaintiff's appeal by special leave. In the suit from which this appeal arises, the plaintiff prayed for two reliefs viz.

(2.) The trial court decreed the suit as prayed for. The first appellate court affirmed the decision of the trial court. In second appeal the High Court reversed the decree of the courts below and dismissed the plaintiff's suit with costs, primarily on the ground that the plaintiff has failed to establish satisfactorily his title to the suit property.

(3.) The suit proper is a building site measuring 80 x 40 feet situate within the municipal limits of Birur. The plaintiff claims to have purchased the same from one Banavarada Abdulla Saheb for a sum of Rs.100/-, on January 11, 1947. His case is that ever since the purchase he was in possession of the suit property and before the sale in his favour, his vendor was in possession of the suit property. The property sold to the plaintiff is described in the sale deed both by Survey No. as well as by boundaries. The survey No. of the property as shown in the sale deed in favour of the plaintiff was 1711 whereas it is now established that its correct survey No. is 1719. It is not disputed that according to the boundaries shown in the sale deed in favour of the plaintiff, it is a suit site that had been sold to him. Sometime after the purchase made by him, the plaintiff came to know that the survey No. of the property sold to him was not correctly mentioned in the sale deed in his favour. But by that time his vendor had died. Therefore he got a rectification deed from the son of the vendor on Dec. 24, 1950. The sale deed as rectified shows the survey No. of the plot sold as survey No. 1719 (its old survey No. is 1726). After obtaining the rectification deed, the plaintiff had the revenue records changed to his name. Before changing the registry in the name of the plaintiff the municipality had notified to D.W.5. On December 1, 1953, the defendant purported to purchase the suit property from D.W. 5. Thereafter he got the registry rechanged to his name without notice to the plaintiff.