M RAMANJANEYA Vs. R VISHNU

JUDGEMENT

(1.) This appeal is by defendant Nos.1 and 2 challenging the judgment and decree dtd. 28/4/2017 passed by the learned XLIII Addl. City Civil and Sessions Judge, Bengaluru (CCH-44) (for short Rs.trial Court'), in O.S.No.6377/2004.

(2.) We refer to the parties as per their ranks before the trial court.

(3.) The plaintiff filed the suit for declaration, mandatory injunction and for possession of the suit property. The case of the plaintiff was that he purchased the suit property bearing No.158/360/533/1, present No.158 and CTS No.487, measuring 40 ft. x 41 ft. of Geddalahalli village, Kasaba Hobli, Bengaluru North Taluk, under registered sale deed dtd. 14/3/1996 from its previous owner M.Shivanna. There was some mistake in the sale deed and that was rectified by the rectification deed dtd. 29/6/1999. After purchase of the property, plaintiff was put in possession of the suit property. Plaintiff applied to the revenue authorities and got mutated his name in the revenue records. Thereafter, he has been paying taxes to the Bruhat Bengaluru Mahanagara Palike (BBMP).