CHALUVEGOWDA Vs. CHALUVEGOWDA AND ORS.

JUDGEMENT

(1.) AT the request of learned counsels, the matter has taken up for final disposal. Aggrieved by the concurrent findings recorded by both the courts below in decreeing the plaintiffs' suit by declaring him as absolute owner of the suit schedule properties and directing defendant No. 1 to deliver possession of the suit schedule properties in his favour as well as to direct the defendants No. 2 and 3 to effect necessary entries, the defendant No. 1 has filed this appeal.

(2.) THE parties would be referred to as per their rank before the Trial Court.

(3.) ON the basis of the pleadings, the Trial Court famed the following issues for consideration: