SHIVRAYA Vs. BAKKAPPA

JUDGEMENT

(1.) Heard learned counsel.

(2.) Leave granted.

(3.) This is defendant's appeal. The appellant and the respondent are close relations. Both claimed title to the land in dispute. The plaintiff claimed that the property came to his share in a partition between him and his brother whereas the defendant claimed that he inherited it from his paternal grandfather. Both parties led evidence. The trial court decreed the suit. The order was set aside in appeal. The High court in second appeal reversed the order. It was held that the appellate court dismissed the suit only by discarding the extract of Panchayat register without discussing any other evidence on the record.