PEERU Vs. SIDDAPPA

JUDGEMENT

(1.) Defendant Nos.1 and 3 to O.S.No.78/2018 have preferred this revision petition challenging the decision of the Trial Court on Additional Issue No.2, by which the Trial Court has held that the valuation of the suit property made by the plaintiff was in accordance with law and it had the pecuniary jurisdiction to entertain the suit.

(2.) The parties will be referred to as per their ranking before the Court below, for the sake of convenience.

(3.) Respondent No.1 -plaintiff instituted a suit seeking a declaration that he was the absolute owner and was in possession of the agricultural property bearing Sy.No.269/2 measuring 7 acres 24 guntas situated at Yedrami village, Jeevargi Taluk, Kalaburagi District.