P SHANTHARAMA SARALYA Vs. VISHWANATHA GATTI

JUDGEMENT

(1.) This matter is listed for admission. Heard the learned counsel appearing for the appellant.

(2.) This appeal is filed challenging the judgment and decree dtd. 24/6/2019 passed in R.A.No.166/2016 on the file of the Principal Senior Civil Judge and CJM, Mangaluru.

(3.) The factual matrix of the case of the plaintiff before the Trial Court is that he is the co-owner in possession and enjoyment of 1.08 acres of land in Sy.No.3/12 of Someshwara village, Mangaluru taluk. The total extent of said survey number is 1.65 acres which was originally acquired by the father of the plaintiff along with other properties by way of partition deed and father of the plaintiff died intestate leaving behind four sons and four daughters as his legal heirs. The plaintiff is in undisturbed possession of the schedule property as absolute owner without any hindrance from anybody. The revenue records such as RTC stood in the name of the plaintiff and he has been paying the assessment to the concerned authority.