HANMANTHA Vs. TIPPANNA

JUDGEMENT

(1.) Kallappa instituted a suit against his brothers-- Thippanna and Bhimannna seeking for a declaration that he was the owner in possession of the land bearing Sy.No.70/1 measuring 14 acres 10 guntas, which was situate at Nagaidlai village of Chincholi Taluk. He also sought for a decree of perpetual injunction.

(2.) By way of amendment, Kallappa also sought for possession of the portion of the suit land in respect of which the names of defendants had been entered in the Record of Rights and over which they were claiming possession.

(3.) The said suit was originally filed in the Court of Civil Judge (Jr.Dn.), Chincholi, on 20/11/1985 and numbered as O.S. No.229 of 1985 and later, it was renumbered as O.S. No.81 of 1989 on being transferred to the Court of Munsiff, Chincholi on 7/8/1989.