SIDLINGAYYA Vs. REVANSIDDAYYA

JUDGEMENT

(1.) The plaintiff is before this Court in the Regular Second Appeal assailing the legality and correctness of the judgment and decree dtd. 24/4/2010 in RA No.75/2007 on the file of the I Additional District Judge, Gulbarga (Hereinafter referred to as first Appellate Court for the sake of convenience), confirming the judgment and decree dtd. 28/7/2002 in O.S. No.38/2003 on the file of the Civil Judge (Sr.Dn.) at Aland (Hereinafter referred to as trial Court for the sake of convenience), whereby, the suit seeking for declaration and possession was dismissed by the Courts below.

(2.) Parties herein are referred to as per their rank before the trial Court for the sake of convenience.

(3.) This Court while admitting the appeal on 31/8/2020 framed the following substantial questions of law, which reads as under: