DEEPIKA S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Miscellaneous First Appeal is filed challenging the order dtd. 17/1/2024 passed on I.A.Nos.1 and 2 in O.S.No.3904/2023 by the XIV Additional City Civil and Sessions Judge, Bengaluru.

(2.) Heard the learned counsel appearing for the respective parties.

(3.) The main contention of the appellant is that the government who is having gomala land in Sy.No.13 which is adjacent to the suit schedule property encroached to an extent of 11/4 guntas of land and main document relied upon by the plaintiff before the Trial Court is document No.9 that is Haddubasth Nakshe prepared by the surveyor which is also shows the encroachment to that extent and the same is resisted by the State by filing the statement of objections.