VISHNU Vs. PARASU

JUDGEMENT

(1.) Vishnu--the defendant, is in second appeal.

(2.) Parasu, the plaintiff, instituted a suit seeking a declaration that he was the owner of the land bearing Sy.No.1013/2 measuring 9 acres 20 guntas which is situated at Mahalbagayat in Vijayapura.

(3.) He also sought a consequential decree of injunction to restrain Vishnu--the defendant from causing obstruction to his possession. He also, in the alternative, sought a decree of possession, if the Court were to come to the conclusion that he was not in possession.