SIDDALINGAIAH Vs. AMBIKAMMA

JUDGEMENT

(1.) The petitioners are before this Court seeking the following reliefs:

(2.) The petitioners claim to be the absolute owners of land in Sy.No.22/2, measuring 3 acres and 5 guntas, situated at Burudagatta Village, Kora Hobli, Tumkur Taluk--the predecessor of the petitioner, viz., Sri.Siddalingaiah, of whom the petitioners are the legal heirs, had purchased the same under a registered sale deed dtd. 3/4/1979 from Smt.Honnamma.

(3.) The second Respondent, Sri.Mahadevaiah, claiming to be the grandson of late Smt.Honnamma, had applied for the issuance of her Death Certificate alleging that she had expired on 15/6/1975.