BAKSHU BEIGH Vs. SHEIK SHAMIULLA

JUDGEMENT

(1.) THIS is plaintiff's second appeal.

(2.) APPELLANT instituted O.S.No.285/1999 on the file of the Civil Judge (Jr.Dn.) and JMFC, Srinivasapura, to declare him as the absolute owner of the suit schedule item No.1 being 1 acre of land and item no.2 being 1 acre 30 guntas of land (1 acre 28 guntas + 2 guntas) of land in Kollur village, Kasaba hobli, Srinivasapur taluk, in addition to a permanent injunction restraining respondents arraigned as defendants from interfering with the plaintiff's peaceful possession and enjoyment of the said properties. That suit when dismissed by judgment and decree dated 23.02.2006, was carried in R.A.No.115/2006 before the II Additional District and Sessions Judge, Kolar, which too when dismissed by judgment and decree dated 18.09.2009, has resulted in this second appeal.

(3.) APPELLANT has filed I.A.No.1/2014 invoking Order 41 Rule 27 CPC for additional evidence in the nature of certified copies of: -