RAYAPPA ARALAMMA Vs. PRINCIPAL SECRETARY GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) On 27/2/1959, Rayappa, the husband of the petitioner - Aralamma, had purchased the property on Lalbagh Fort Road bearing Municipal New No.81 (Corporation No.68,69 - old No.4) under a registered Sale Deed from one T.J. Devarayalu. The boundaries of the said property as described in the Sale Deed was as follows:

(2.) Pursuant to the Sale Deed, the Corporation of the City of Bangalore registered the name of Rayappa as khatedar and started collecting property taxes. A copy of one such demand for payment of property tax of the year 1965-66 is produced at Annexure-C2 to evidence this fact.

(3.) It is stated that Rayappa and his family members had migrated to the USA and were residing therein and Rayappa died intestate on 1/2/1993, leaving behind his wife and children as his legal heirs.