DODDASHAMANNA ALIAS SHAMANNA Vs. VENKATESHAPPA G

JUDGEMENT

(1.) THIS is a defendant's appeal against the judgment and decree of the trial Court which has decreed the suit of the plaintiffs for declaration and for permanent injunction.

(2.) FOR the purpose of convenience, the parties are referred to as they are referred to in the original suit.

(3.) THE 2nd plaintiff is the paternal uncle of the 1st plaintiff. Suit property absolutely belongs to them. Their case is they are in peaceful possession and enjoyment of the property, raising crops thereon and have been paying the land revenue due on the land. The land was granted to Venkatarayappa, the grandfather of the / plaintiff under Darkast in ADR 6/50-51 under saguvali chit dated 28.3.1951. From that day the suit property is in peaceful possession and enjoyment of the family of the plaintiffs. The katha stands in their name. Mutation entries are also made in their names.