STATE OF KARNATAKA Vs. J.NANDA KISHORE

JUDGEMENT

(1.) Both these appeals arise out of the impugned judgment and decree dtd. 15/10/2019 passed in O.S.No.138/2013 by the XXIX Addl.City Civil and Sessions Judge, Bangalore city. The said suit was filed by the respondents - plaintiffs for declaration and other reliefs. In the said suit, the State of Karnataka and the jurisdictional Tahsildar were arrayed as defendants 1 and 2, while the BDA and SLAO, BDA were arrayed as defendants 3 and 4. By the impugned judgment and decree, the trial court decreed the suit in favour of the plaintiffs against the defendants. RFA No.308/2021 is preferred by the State, while RFA No.449/2020 is preferred by the BDA.

(2.) For the sake of convenience, parties are referred to as the plaintiffs, State and BDA.

(3.) The plaintiffs filed the instant suit for declaration that they are entitled to compensation in respect of the suit schedule property bearing Sy.No.56/1A of Haralukunte village, Begur Hobli, Bangalore South Taluk, measuring 1 acre 31 guntas and for a direction to the defendants to pay the compensation amount to the plaintiffs together with interest and also for a declaration that the plaintiffs are entitled to 2 sites under the incentive site scheme and for a consequential direction to the defendants to allot and convey the said sites in favour of the plaintiffs and for other reliefs.