RANGAPPA AND OTHERS Vs. LAKSHMAIAH S/O RANGAPPA

JUDGEMENT

(1.) THE appeal was admitted on 17.09.2010, to consider the following substantial; questions of law:

(2.) DURING the course of the Judgment, the parties would be referred to as per their ranking in the Trial Court.

(3.) THE defendant entered appearance and filed written statement inter alia contending that he has title to the property inasmuch as his name appears in the Revenue Records. He would also further take up a contention that he has perfected his title by adverse possession.