REGENT COMPUTRONICS PVT. LTD.

RAMANAGOUDA SIDDANAGOUDA Appellant

V/S

BASAVANTRAYA MADIVALAPPA Respondents

Referred Judgements :-

SAT NARAIN SINGH V. BADRI PRASAD SINGH [REFERRED TO]
NATHA DHOJUJHOLAP V. RAMCHAND BALCHAND [REFERRED TO]
LAKSHMI GNANAPAKIAM V. THYNES NADAR PONNIAN NADAR [REFERRED TO]
MARAM MAR NASSELIOUS GHEE VARGHESE V. MOST REV. PAULOSE MAR ATHANASIUS [REFERRED TO]
RAM NARAIN V. NAWAB SAJJAD ALI KHAN [REFERRED TO]
NAGUBAI AMMAL VS. B SNAMA RAO [REFERRED TO]
JAYARAM MUDALIAR VS. AYYASWAMI [REFERRED TO]
MALLAMMA VS. B S VENKATARAM [REFERRED TO]
KIRON CHANDRA BOSE VS. KALIDAS CHATTERJI [REFERRED TO]

JUDGEMENT

(1.) THIS is a plaintiff's second appeal.

(2.) BRIEFLY stated the facts giving rise to the filing of this second appeal as gathered, from records are as under:

(3.) PLAINTIFF filed a suit O. S. 6/75 on the file of the Civil Judge,bijapur for a declaration that alienation made by defendant No. 6 to the suit in favour of defendant Nos. 1, 4 and 5 is not binding, and declare him as the owner of suit properties and for consequential relief of possession; suit properties are 2 items of agricultural lands bearing sy. No. 94/2 of Yelwar Village, Basavanabagewadi Taluk measuring 15 acres 24 guntas, 21 acres and 34 guntas of land in sy. No. 3 of Mannur Taluk.

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RAMANAGOUDA SIDDANAGOUDA BIRADAR Vs. BASAVANTRAYA MADIVALAPPA MULIMANI

Referred Judgements :-

JUDGEMENT

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