VIJAYKUMAR SATVIRAPPA KOLAKI Vs. SHANKAR MALLAPPA

JUDGEMENT

(1.) This appeal is filed by the legal heirs of original defendant No.1 and defendant No.2 since deceased. Plaintiffs 1 and 2 are respondents 1 and 2. The legal heirs of defendant No.2 are respondents 3 and 4.

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

(3.) The plaintiffs filed a suit for declaration that they are in joint possession of the suit property along with original defendant No.1 and consequential relief that their names be directed to be entered by the Revenue Authorities in respect of the suit land as owners and actual cultivators. The subject matter of the suit is an agricultural land bearing Sy.No.75/2 measuring 3 acres 6 guntas situated in Shiragaon in Chikodi Taluk.