SIDALINGAPPA Vs. SIDDAPPA

JUDGEMENT

(1.) AT the time of hearing I.A.No.1/2015 with the consent of both the counsels the matter was taken up for admission and heard the matter with regard to admission of the appeal.

(2.) FOR the purpose of easy understanding and convenience the ranks of the parties as assigned to them in the trial Court are retained.

(3.) ONE Sidalingappa, the plaintiff in O.,S. No.287/2007 (Appellate herein) filed a suit against the defendants (respondents herein) for declaration, that the plaintiff is the owner of the suit property and consequential relief of recovery of possession.