KALYANAMMA Vs. SANNAIAH

JUDGEMENT

(1.) This is an appeal from the Court of Senior Civil Judge & JMFC, K.R. Nagar, setting aside the judgment and decree passed by the Civil Judge (Jr.Dn) & JMFC., K.R.Nagar.

(2.) It will be convenient to refer to the parties in their original characters of plaintiff/s and defendant/s bearing in mind that the plaintiff/s are now appellant/s and defendant/s are now respondent/s.

(3.) The suit giving rise to this appeal was brought by plaintiff - Smt.Kalyanamma. Plaintiff is the wife of one Lakkaiah, Son of Rangaiah. In the plaint, it is averred that the Town Panchayath, Saligrama on 12.05.1968, granted a site in favour of the husband of plaintiff under a Possession Certificate No.128 in Block No.13. He was in possession and enjoyment of the property. After his death, plaintiff became the absolute owner and is in possession and enjoyment of the same. Plaintiff stated that she obtained licence from the concerned authority and constructed a residential house under a Janatha House Scheme and started living in the suit schedule house. Initially, the Katha was issued in the name of her husband - Lakkaiah, Son of Rangaiah, later on it was issued in her name.