M.KRISHNAMURTHY Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) An application for resumption and restoration of land - bearing Sy. No. 11 (new Sy. No. 140) measuring 5 acres situated at Doddakkanahalli village, Varthur Hobli, Bangalore East Taluk, which was said to have been granted to Muniga, son of Muniga -was preferred by his great grandchildren P. Krishnappa (the great grandson through his first son Poojappa), Narayanswamy (his great grandson through his second son Chikkagantalappa) and Gopal (his grandson through his third son Gangappa).

(2.) Their genealogy, as stated by them, is as follows: <IMG>JUDGEMENT_138_LAWS(KAR)1_2025_1.JPG</IMG>

(3.) They contended that the land granted to Muniga (son of Muniga) had been succeeded to by his three sons - Poojappa, Chikkagantalappa and Gangappa who were in joint possession, and on their death, their sons - Munipoojappa, Obalappa, Narayanappa, Krishnappa and Gopal had succeeded to the property, and they had partitioned the property amongst themselves.