NATALIA LOBO Vs. LEO LOBO

JUDGEMENT

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

(2.) This appeal is filed challenging the judgment and decree dtd. 30/8/2017 passed in R.A.No.27/2016 on the file of the III Additional Senior Civil Judge, Mangaluru, D.K.

(3.) The factual matrix of the case of the plaintiff before the Trial Court is that while seeking the relief of cancellation of sale deed dtd. 25/2/2002 and General Power of Attorney dtd. 11/11/1980 contended that the plaint 'A' schedule property originally obtained on geni by one Jacob Lobo, who is the father-in-law of the plaintiff. After came into force of the Karnataka land Reforms Act, Mr. Jacob Lobo filed an application in Form No.7, the same is numbered as L.R.T.No.216/79-80 before the Land Tribunal, Mangaluru. The Land Tribunal, Mangaluru granted occupancy rights with respect to the plaint 'A' schedule property as per order dtd. 6/10/1981 in favour of Mr. Jacob Lobo. Thereafter the occupancy certificate in Form No.10 was issued by the Special Tahasildar, Mangaluru in the name of Jacob Lobo. Ever since the grant of the property he was in possession and enjoyment of the schedule property.