THE GOLDEN VALLEY EDUCATIONAL TRUST OORGAM REPRESENTED BY ITS PRESIDENT Vs. THE VOKKALIGARA SANGHA REPRESENTED BY ITS SECRETARY

JUDGEMENT

(1.) THIS is a plaintiffs appeal against the judgment and decree of the trial Court, which has dismissed the suit of the plaintiff for declaration, mandatory injunction and permanent injunction. For the purpose of convenience, the parties are referred to as they are referred to in the suit.

(2.) THE subject matter of the suit is all that piece and parcel of the land bearing Sy. No. 128 (old No. 51) situated at Srigandhadakaval, Bangalore North Taluk to the extent of 11.23 acres which is more particularly described in the plaint as 'A' schedule property i.e., the first item. The second item is all that piece and parcel of the land in Sy. No. 129 (old No 51) situates at Srigandhadakaval, Bangalore North Taluk to the extent of 15 acres, which is more particularly described in the schedule and referred to as schedule 'B' property.

(3.) SIMILARLY , the Government of Karnataka accorded sanction to grant the remaining extent available in Sy. No. 51 to an extent of 20 acres to the defendant i.e., Vokkaligara Sangha i.e., 10 acres at an upset price of Rs. 300/ - per acre and 10 acres on lease for 30 years. The said Government order is dated 12.1.1967.