LAKSHMI VENKATRAMANA TEMPLE Vs. UMA ALIAS RUKHMANI BAI

JUDGEMENT

(1.) This second Appeal has come up for admission after notice and after calling for records. It is a defendant's second Appeal having suffered the-reversal of the Judgment and decree by the lower appellant Court.

(2.) The facts leading to this appeal may bestated and they are as follows: - Plaintiff a widow aged nearly 85 years as on today, presented a suit in O.S. 178 of 1978 in the Court of the Principal Munsiff, Puttur, Dakshina Kannada seeking inter alia following reliefs:

(3.) Whether the defendants encroached upon the portion of the plaint 'A' Schedule property detailed in the plaint 'B' Schedule property?