NARAYANAPPA AND ORS Vs. MUNIYAPPA

JUDGEMENT

(1.) RFA Nos.1024/2003 and 1025/2003 are filed by the unsuccessful plaintiff in O.S.Nos.10325/1992 and 10411/1992 dated 20.03.2003 passed by the IX Additional City Civil Judge, Bangalore city and RFA.Crob.No.36/2003 is filed by the defendant in O.S.Nos.10325/1992 and 10411/1992. Since all the appeals arise out of the common judgment and decree passed in aforesaid two suits, the matters are heard together.

(2.) The facts leading to these appeals are here under:

(3.) The defendant appeared before the court and contested both the cases contending that he was not a exclusive owner of the property to alienate the same and never executed any agreement in favour of the plaintiff and that the suit documents are concocted and further contended that plaintiff was never in possession of the suit land. He lastly contended that suit filed by the plaintiff is barred by limitation.