BOMMALINGAIAH Vs. SADASHIVAPPA

JUDGEMENT

(1.) Heard Sri. Jeevan Kumar B.S., learned counsel for the appellant and Sri. M.B. Chandrachooda, learned counsel for the respondent.

(2.) Second appeal is by the defendant who suffered an order of decree of declaration and injunction in O.S.No.172/2008 in respect of the property which is the in landed property situated in Aralikere Village, Kasaba Hobli, Turuvekere Taluk, in Sy.No.30/1 measuring 1 acre 14 guntas and Sy.No.30/1 measuring 0.15 guntas and both items are situated in common boundary bounded on East by : Land of Prasanna Kumar, West by : Halla, North By: Madihalli and South by: land of the plaintiff, marked in the Sketch as 'C', 'D' and 'E'.

(3.) The validity of the judgment and decree passed in the suit was questioned in First Appeal before the Civil Judge (Senior Division, Turuvekere), in R.A.No.18/2014.