N.VENUGOPALA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the plaintiff challenging the judgment and decree dtd. 27/3/2007 in O.S.No.10320/2006 on the file of by the XVI Additional City Civil and Sessions Judge, Bengaluru City (CCH.No.12) (for short, 'Trial Court'), whereby the suit filed by the plaintiff is dismissed.

(2.) For the sake of convenience, parties are referred to as per their ranking before the Trial Court.

(3.) The case of the plaintiff is that he is in possession of 5 acres of land in Sy.No.15 situated at Doddanekkundi Village, Varthur Hobli, Bengaluru East Taluk since 1965. It is his further case that the said land belongs to the State Government. Since he has been in possession of the suit schedule property from 1965 uninterruptedly, he has perfected his title over the suit schedule property and filed suit for declaration on the basis of adverse possession. Since the defendants tried to interfere with the possession of the suit schedule property on 22/11/2006, the plaintiff has filed suit for declaration.