KEMPADEVAMMA Vs. SHIVARAJAPPA BASAPPA

JUDGEMENT

(1.) The unsuccessful plaintiff is before this Court in the Regular Second Appeal assailing the concurrent findings of facts recorded by the trial Court in O.S. No.161/2008 by Judgment and decree dtd. 8/3/2013 and by the first appellate Court in R.A. No.18/2013 by Judgment and decree dtd. 10/6/2016.

(2.) The parties herein are referred to as per their ranking before the trial Court for the sake of convenience.

(3.) Suit for declaration to declare that the plaintiff is the lawful owner of the suit schedule properties and to evict the defendants who are in illegal possession of the suit schedule properties and to handover vacant possession from the defendants, for mesne profits and other reliefs.