DODDAVEEREGOWDA Vs. BASAVARAJU

JUDGEMENT

(1.) The petitioner-defendant in O.S. No. 455 of 2006 on the file of Civil Judge (Senior Division) Ramanagar, is before this Court praying to quash order dated 15-12-2009 passed on LA. No. 5 filed at Annexure-J.

(2.) The brief facts of the case leading to the filing of the writ petition may be stated as under:

(3.) The respondent has filed suit against present petitioner for declaration that the suit schedule property is allotted to his share in the oral partition in the month of November, 1992 and since then he has been enjoying the suit schedule exclusively. He has sought for alternative relief that in the event of Court holding that the suit schedule property was not allotted to the share of the plaintiff in the oral partition, then to declare that he has perfected his title to the property by way of adverse possession and also sought for injunction.