K MUNIRAJU Vs. CHIKKOTTAPPA

JUDGEMENT

(1.) THIS is a defendants' appeal.

(2.) THE parties are referred to by their rank before the trial court for the sake of convenience.

(3.) IT was the case of the plaintiff that he was the owner of 15 guntas of land in land bearing survey No.34/4 of Cholanayakanahalli, Bangalore North Taluk, which was more fully described in the Schedule to the plaint. It was said to be the ancestral property of the plaintiff's father, Chikkavenkata. The plaintiff was said to be the adopted son of Chikkavenkata. The suit property is said to have been conferred on the plaintiff under a registered Release Deed, dated 31.8.1951.