P.V. KRISHNAPPA Vs. M. RAMASWAMY REDDY

JUDGEMENT

(1.) This is a defendant's appeal.

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

(3.) The plaintiff claimed that he and the defendant were coowners of the land bearing survey no.16/1, Byatarayanapura, Yelahanka hobli, Bangalore North Taluk, measuring about 2 acres and 9 guntas. The said land, which was described in the schedule to the suit, was said to have been acquired under a sale deed dated 24.4.1972 from one Nanjappa and four others for a sum of Rs.10,000/-. It was the plaintiff's claim that he had contributed Rs.7,000/- and that the defendant had contributed a sum of Rs.3000/-. This, according to the plaintiff, has been acknowledged by the defendant under a document styled as an acknowledgment, dated 10.1.1982. It was also claimed that the plaintiff had all long paid the land revenue in respect of the entire extent of land, without insisting on any contribution from the defendant.