YELLAPPA Vs. SAVAKKA AND ORS

JUDGEMENT

(1.) Defendants in O.S. No.72/1985 have preferred this appeal, assailing judgment and decree passed in R.A. No.119/1999 by II Additional Civil Judge (Sr. Dn.) at Dharwad.

(2.) For the sake of convenience, the parties shall be referred to, in terms of their status before the trial Court.

(3.) Respondent - plaintiffs filed the suit seeking possession of suit property bearing C.T.S. No.692/1A which is in actual possession and enjoyment of defendant and for a declaration that gift deed executed by defendant No.1 in favour of defendant No.2 on 22.02.1985 is null and void and defendant No.2 cannot acquire any right, title and interest over it and also for a direction to concerned revenue authorities to delete illegal entries subsequent to the year 1929, more particularly, 24.09.1945 and 17.01.1985 be deleted from CTS extract.