RAMIAH Vs. N. NARAYANA REDDY (D) BY LRS.

JUDGEMENT

(1.) Being aggrieved by the judgment and order dated 27th May, 1997 passed by the High Court of Karnataka in R.F.A. No. 412 of 1988, the original plaintiff has come to this Court by this appeal. By the impugned judgment, the High Court has dismissed the suit filed by the plaintiff.

(2.) The short question which arises for consideration in this appeal by special leave is - whether the plaintiff has proved that he was in possession of the suit land within 12 years of the date of the suit ?

(3.) The facts on which this appeal has arisen are as follows:-