KURUBAR DEVANNA Vs. GOWRIPURADA DODDABASAPPA

JUDGEMENT

(1.) Sri Kurubar Devanna, the plaintiff, claimed to have purchased Sy.No.9/A measuring 3 acres 37 guntas from one Rudrappa son of Meti Sannadoddabassappa.

(2.) On 19.12.1956, Meti Sannadoddabasappa, (the father of Rudrappa) purchased the suit property under a registered sale deed from Gouripurada Virupanna.

(3.) On 02.08.1991, the partition suit in O.S. No.2/1984 was decreed and Gouripurada Doddabasappa was granted 1/3 r d share. The fifth defendant therein i.e., Meti Sannadoddabasappa did not file any appeal and he accepted the decree. However, his vendor, Gouripurada Virupanna and others preferred an appeal in R.A.No.60/1991. The said appeal was dismissed. A second appeal in R.S.A.No.285/1997 filed by him, was also dismissed. Thus, the declaration that Gouripurada Doddabasappa was entitled to 1/3rd share became final.