JAVARAPPA Vs. RAMAIAH

JUDGEMENT

(1.) This Regular Second Appeal arises out of the judgment and decree dated 24.09.2012 passed in R.A.No.598/2011 by the Presiding Officer, Fast Track Court-IV, Mysuru, which in turn arises out of the judgment and decree dated 15.04.2011 in O.S.No.1129/2006 passed by the I Additional First Civil Judge and JMFC, Mysuru.

(2.) By the impugned judgment and decree, the First Appellate Court dismissed the appeal of the plaintiff and confirmed the judgment and decree of the trial Court dismissing the suit of the plaintiff/appellant for declaration etc.

(3.) To facilitate hearing of the appeal on admission, the learned counsel for the appellant and learned High court Government Pleader submitted the copies of Exs.P1 to P3 in the suit and the Circular in RD 46 ASD 2005 dated 12.03.2008 issued by the Revenue Department, Government of Karnataka. The same are taken on record. The appellant was the plaintiff and respondents 1 and 2 were defendants No.1 and 2 before the trial court.