D. SUNDARARAMI REDDY Vs. N. JAGADISH

JUDGEMENT

(1.) By the judgment and decree dated 22.7.2014, the suit filed by the plaintiffs in O.S.No.8956/2010 on the file of the V Addl. City Civil Judge, Bangalore came to be dismissed. Challenging the judgment and decree, this appeal is preferred.

(2.) The parties are referred to by their ranks before the trial court:-

(3.) It is the case of the plaintiffs that they are absolute owners in possession of sites bearing Nos.57 and 61 respectively. These two sites were formed in Sy.No.118 of Horamavu village, K.R. Puram Hobli, Bangalore East Taluk by the owners of Survey numbers P. Gopala Reddy and P. Janardhana Reddy- defendant Nos.5 and 6 two brothers. The plaintiffs purchased these two sites under two different sale deeds dated 10.9.1990 and 30.9.1990 from their vendors defendant Nos.5 and 6. After purchase of sites, they obtained khatha from Horamavu village panchayath. They paid taxes from time to time. Sites came under the jurisdiction of BBMP. Since then, they have been paying the taxes to BBMP from time to time. Sites 57 and 61 are shown as "B" and "C" schedule properties in the schedule plaint.