RATNAMMA Vs. MAHADEVAPPA GOUDA S.

JUDGEMENT

(1.) Aggrieved by the judgment and decree passed in O.S.No.25232/2008 dtd. 4/9/2021 by the XXVI Additional City Civil Judge at Mayohall, Bangalore (CCH-20), plaintiff therein has preferred this appeal.

(2.) For the sake of convenience, parties are referred to as per their status before the trial Court.

(3.) The case of the plaintiff is that 1 acre 38 guntas of land in Sy.No.5 of Bhoganahalli Village, Varthur Hobli, Bengaluru East Taluk was granted in favour of the Poojari/Archak of Sri.Muthurayaswamy Temple by the Special Deputy Commissioner for Inam Abolition, Bengaluru vide order dtd. 16/7/1958. The said Archak sold the land in favour of the plaintiff as per the sale deed dtd. 1/10/1960 and the plaintiff in turn sold the same in favour of one Nazeer in the year 1966. But however, he repurchased the same from the same Nazeer in the year 1967 and he has been in continuous possession of the same since the date of the first purchase on 1/10/1960 without any hindrance or interference and he contends that he has become owner of the property by way of adverse possession. It is further submitted that some of the villagers in order to knock off the property filed a false suit in O.S.No.626/2003 which was renumbered as O.S.No.280/2004. The 2nd defendant in order to harass the plaintiff has tried to interfere and disrupt the possession of the plaintiff and hence for the said reasons, the plaintiff filed the aforementioned suit with the following reliefs:-'