SRI UJJINAPPA Vs. SRI JAYANNA

JUDGEMENT

(1.) Against the concurrent judgment and decree, the defendant No.4 has filed this regular second appeal.

(2.) The facts leading to the case are that bothers by name Ramaiah and Thimmappa were the owners of the land to the extent of 2 acres 07 guntas of which Thimaiah @ Thimmappa sold 1 acre 5 gutnas to the plaintiff as per Ex.Pl dated 7.7.1977 and remaining 1 acre 2 guntas has been sold by wife of Ramaiah and her son subsequently as per Ex.P3. Since from the date of sale deeds plaintiff was put in possession. As things stood thus, defendant No.3 who purchased the property from the wife of Ramaiah as per Ex.Dl on 25.10.1983 and from him again defendant No.4 Ujjanappa purchased the same on 17.12.1986 as per Ex.Dl5.

(3.) The plaintiffs filed suit for declaration and injunction and the trial Court decreed the suit. Against the same, all the defendants filed R.A. No.34/2007 which came to be dismissed by confirming the judgment and decree of the trial Court by the judgment and decree dated 14.8.2014. Hence this appeal.