B. LAKSHMI Vs. BOREGOWDA

JUDGEMENT

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

(2.) This appeal is filed challenging the judgment and decree dtd. 16/12/2017 passed in R.A.No.13/2014 on the file of the Principal District and Sessions Judge at Mandya.

(3.) The factual matrix of the case of the plaintiffs before the Trial Court in O.S.No.102/2006 is that the suit schedule property situated at Sankanahalli Village, Kasaba Hobli, Nagamangala Taluk bearing Sy.No.54, Hissa No.4, P. Block No.4 dry land extent 4 acres of land, Assessment, Rs.6.24 P., bounded on East by Land in unauthorized occupation of plaintiff and Halla, West by Land of Ramayya, North by Land of S.Kalayya s/o Mari Kalayya and South by land of Shambugowda, Kempegoweda and Javaregowda and this property was granted in favour of the first plaintiff in LND.385/77-78 by the Tahasildar, Nagamangala on 17/7/1978. It is also the claim of the plaintiffs that the Tahasildar, Nelamangala by collecting T.T. fine of Rs.429.92 paise from the first plaintiff, issued the Saguvali Chit to first plaintiff. Thus, the first plaintiff becomes the absolute owner of the suit schedule property.