SIDDAPPA Vs. PANCHAYAT DEVELOPMENT OFFICER

JUDGEMENT

(1.) Though the matter is listed for admission, with the consent of learned counsel for the parties, the matter is taken up for final disposal.

(2.) The present second appeal by the plaintiff assailing the concurrent findings of the courts below, whereby, the suit of the plaintiff for declaration that he is the absolute owner of the suit property and injunction restraining the defendants from evicting the plaintiff from possession of the suit property was dismissed by the courts below.

(3.) Heard Sri Sanjeevkumar C. Patil, learned counsel for the appellant and Smt. Ratna N. Shivayogimath, learned counsel appearing for the respondents.