THIMMAIAH Vs. HANUMAIAH

JUDGEMENT

(1.) This second appeal is by the defendant challenging the Judgment and Decree passed by the first Appellate Court dismissing the appeal filed by him and thereby confirming the Judgment and Decree of the trial Court.

(2.) For the sake of convenience, parties are referred to by their ranks before the trial Court.

(3.) Plaintiff filed the suit seeking declaration of his title to the suit schedule property and recovery of possession from the defendant along with past and future mesne profit.