K. KAVITHA Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) This appeal is filed by the plaintiff challenging the judgment and decree dated 18.05.2020 passed by the XXXV Additional City Civil and Sessions Judge, Bengaluru, in O.S. No. 4854/2013 whereunder suit filed by the plaintiff for declaration came to be dismissed with costs.

(2.) Appellant/plaintiff filed a suit against the respondents/defendants seeking the relief of declaration that she is the owner of the suit schedule property and for permanent injunction to restrain the defendants from interfering with her possession over suit schedule property. The case of the plaintiff is as under:

(3.) Defendant No. 3 filed written statement on behalf of defendant Nos. 1 to 4 and contended that plaintiff has concocted the khatha number in respect of survey No. 212/4. Chikka Banaswadi panchayat has no jurisdiction to assign khatha numbers. Since time immemorial there is a discharge channel of government tank in survey No. 211 of Banaswadi village. It was generally called as kerekodi. The BDA has acquired survey No. 212/4 and plaintiff is in unauthorized possession of government land and prayed for dismissal of the suit.