MANJUNATH, S/O. SHIVAPPA Vs. SIDDALINGAIAH, S/O. BETTAIAH AND RACHAPPA S/O. KENCHEGOWDA (SINCE DEAD BY HIS L.RS. M.V. THIMMAIAH (USTAD), PRABHU (KALIF) AND S.M. CHENNABASAVADEVARAU (JAJAMAN))

JUDGEMENT

(1.) THE Defendant in O.S. No. 344/1982 filed this appeal challenging the judgment and decree passed by the trial court as well as the first appellate court. The original Plaintiffs 1 and 2 have died and have been substituted by present care -takers.

(2.) THE learned Counsel for the Appellant submitted to allow the appeal on the following grounds:

(3.) IN order to substantiate their right, they have been examined as PW -1 and PW -2 and documents have been marked as Ex. P1 to P12 namely, photostat copy of the registration, invitation card, Ex. P4 pamphlet, electric bills, certified copy of the trust deed, demand notice by KEB which show the Plaintiffs' right over the suit property.