KRISHNAPPA Vs. RAMEGOWDA

JUDGEMENT

(1.) Since parties are identical and the property involved in both the appeals are almost identical, they are taken up together for common disposal.

(2.) The facts leading to the filing of these two appeals are as under:

(3.) According to the plaintiffs, land bearing Sy. No. 50 measuring 2 acres 7 guntas of land as described in the schedule appended to the suit was purchased by both of them from one lady Smt. Lalithareddy W/o. Ramalingareddy for a valuable consideration under a registered sale deed dated 01.05.1981. Since the date of purchase they are stated to be in lawful possession and enjoyment of the same and they are raising crops in the suit schedule land. According to them, the Katha of the land in question stands in their names and they are the owners from the date of purchase and that the defendant has no manner of right, title over the suit schedule land and he is trying to interfere with the peaceful possession and enjoyment of the suit schedule land of the plaintiffs.