SUBBANNA Vs. MUDUGODU GROUP PANCHAYAT

JUDGEMENT

(1.) This is a plaintiffs, revision against the order dated 9-11-1982 passed by the Munsiff, Tarikere in O.S. 47 of 1981 ordering issue No. 4 against him.

(2.) The plaintiff filed the suit for declaration that he is the owner of the suit property and is in possession of the same and that defendant No, 1 had no right, title or interest in the same and for permanent injunction restraining the defendants from interfering in any way with or meddling with the peaceful possession and enjoyment of the suit property of the plaintiff.

(3.) Defendants 1 and 2 resisted the suit contending that the suit was barred under Section 232(2) of the Karnataka Village Panchayat and Local Boards Act, 1959.