SUMITRA BAI Vs. P SIDDESH

JUDGEMENT

(1.) The rank of the parties as per their ranks before the Trial Court are retained for the purpose of easy understanding and for avoiding confusion.

(2.) The defendants 1 & 2 having appeared before the Trial Court, contested the suit by filing their written statement denying the title and possession of the plaintiff over the suit schedule property and it is contended that the said property does not belong to the plaintiff and the boundaries mentioned by the plaintiff to the suit schedule property is false. Plaintiff is neither the owner nor is in possession and enjoyment of the suit property. It is specifically stated that the said property which the plaintiff claims, belongs to one Smt. Jayamma.

(3.) On the basis of the above said rival contentions of the parties, the Trial Court framed the following issues: