NANJUNDAPPA Vs. JOHN JOSEPH

JUDGEMENT

(1.) These two appeals are listed for admission. Heard the learned counsel appearing for the appellant in both the appeals.

(2.) These appeals are filed challenging the judgment and decree dtd. 25/10/2018 passed in R.A.No.133/2014 and R.A.No.134/2014, respectively on the file of the I Additional District Judge at Kolar.

(3.) The appellant is the defendant in O.S.No.180/2011, wherein, the plaintiff is one John Joseph, contended that he has purchased the suit property from M. Jayakumari, Radhika and Malathi for a sale consideration of Rs.90,000.00 on 10/1/2007. Since from the date of purchase he is in possession of the property and the revenue records also mutated in his favour. The defendant is very powerful in the locality who has not cared the advise of the elders and causing interference. Hence, filed a suit for declaration and permanent injunction.