DYAMAPPA LAXMAN MURARI Vs. SADANAND

JUDGEMENT

(1.) THIS is the f irst defendant's appeal against the judgment and decree in R.A.No.3/2009 dated 16.4.2013, on the f i le of II Addl . Senior Civil Judge, Belgaum.

(2.) THE brief facts of the case are that the father of the plainti f f was originally allotted plot no.122 measuring 56' x 44 1/2' at Sulebhavi vi llage.

(3.) TWO witnesses were examined on behalf of the plaintif f and Ex.P.1 to P.23 were marked. Defendant no.1 has contested the suit by fi l ing the written statement. DW.1 was examined on behal f of the defendant and Exs.D.1 to D.16 were marked. After considering the pleadings and the evidence, the trial Court dismissed the suit.