SALEEM PASHA S/O ABDUL KHUDDUS Vs. KHALEEL SAB S/O LATE PACHA SAB @ KALU SAB; FARIDA D/O KHALEEL SAB; NAVEED BASHA S/O KHALEEL SAB; ASIYA D/O KHALEEL SAB; ASMA D/O KHALEEL SAB; ASHWINI W/O PUNITH RAJ KUMAR; SAMBHAV KUMAR JAIN S/O B MANIK CHAND JAIN

JUDGEMENT

(1.) This is a plaintiff's regular first appeal challenging the Judgment and decree of trial court which has dismissed the suit of plaintiff for declaration of title, injunction and possession.

(2.) For the purpose of convenience, the parties are referred to as they are referred to in original suit.

(3.) The subject matter of suit is agricultural dry land bearing Sy.No.134/2 measuring to an extent of 39 guntas situated at Gokare Village, Kasaba Hobli, Devanahalli Taluk, Bangalore Rural District and hereinafter referred to as "Schedule Property".