K.R. MAHADEVAPPA Vs. RAMANNA

JUDGEMENT

(1.) THIS appeal is filed by the appellant challenging the concurrent findings of the Land Tribunal, Arasikere Taluk in Case No. LRF4:74 -75 dated 29.06.2002 which has been confirmed by the learned Single Judge in W.P. No. 30778/2002 dated 18.03.2008 in this intra Court appeal.

(2.) HEARD the learned counsel for the parties.

(3.) THE appellant Mahadevappa is the son of K.L. Rajashekaraiah. K.L. Rajashekaraiah had purchased the aforesaid land from Narayanppa and his children and that the said Shanbog Narayanappa and his children were allotted the aforesaid land at a partition.