NINGAPPA Vs. KUSUMA

JUDGEMENT

(1.) HEARD the learned Counsel for the appellant and the learned Counsel for the respondent.

(2.) THE appellant was the plaintiff before the trial court. The suit was one for declaration and possession. It was the case of the plaintiff that he was the owner in possession of land bearing Survey No. 93/1, 93/2 and 95 measuring in all 2 acres 19 guntas of Laggere village, Yeshwanthpur Hobli, Bangalore North Taluk. The plaintiff claimed that he had formed a residential layout in the said lands and one such house site formed in the layout was site bearing No. 17, which is described in the suit schedule as measuring east to west 40 feet and north to south on western side 31 feet, eastern side 36 feet.

(3.) WHETHER the plaintiff is entitled for a decree of possession after demolition of the structure existing on the sp as prayed for?