GANGADHARAIAH Vs. PATHAMMA

JUDGEMENT

(1.) This appeal is filed by the plaintiffs aggrieved by the judgment and decree passed by the Trial Court in O.S.No.45/2004 dtd. 1/3/2010 on the file of Civil Judge (Junior Division) and JMFC, Yelandur, confirmed by the First Appellate Court in RA No.11/2010 dtd. 7/10/2017 on the file of Senior Civil Judge and CJM, Chamarajanagar. The suit of the plaintiffs is for the relief of declaration that they have perfected title over the suit schedule property by way of adverse possession.

(2.) The claim of the plaintiffs is that:

(3.) The suit is resisted by defendants by filing detailed written statement. Defendants denied the plaint averments contending that: