KENCHEGOWDA Vs. SIDDEGOWDA ALIAS MOTEGOWDA

JUDGEMENT

(1.) Both these appeals can be dealt with under a common judgment since they arise out of a common judgment rendered by High court of Kamataka at Bangalore in Regular Second Appeal Nos. 768 and 769 of 1979.

(2.) The following genealogical tree will establish the relationship between the parties:

(3.) Siddegowda filed two suits bearing OS Nos. 346 and 347 of 1974 before the learned Munsiff at Mandya for declaration of his title and permanent injunction. The suit property consists of 30 guntas of land in Survey No. 214 in each suit.