GOVINDARAJ G Vs. LAKSHMAMMA @ LAKSHMI

JUDGEMENT

(1.) The petitioner herein is the respondent in M.A.No.4/2010. The petitioner claiming to be aggrieved by the order dated 10.01.2011 passed by the Lower Appellate Court is before this Court in this petition.

(2.) Heard the learned counsel for the parties and perused the petition papers.

(3.) From the sequence of events which have led to the passing of the impugned order dated 10.01.2011, it is seen that most of the events are matters of record and the same need not be referred to in detail except to notice the sequence. The petitioner herein filed a suit in O.S.No.520/1998, which is presently numbered as O.S.No.63/2006. The said suit was for declaration and injunction against the respondents herein. The case put forth therein is that the petitioner is the absolute owner of the property bearing Sy.No.107 measuring 3 acres. In that regard, certain references are made with regard to the occupancy rights being granted by the Land Tribunal in favour of one late Rajashekar Dixit.