CHANNAPPA Vs. CHANNAVEERAPPA

JUDGEMENT

(1.) THIS second appeal under Section 100 of the Civil Procedure code has been filed by defendants-1 and 2.

(2.) THE plaintiff filed Original Suit No. 408 of 1973 before the Additional Munsiff, Madhugiri, against defendants-1 to 3 praying for declaration that the plaintiff is the owner of the suit schedule property which is one-third share in Survey No. 40, being the purchaser of the equity of redemption. He has also prayed for a direction to the first defendant to accept the mortgage money from the plaintiff and give an endorsement of discharge and to deliver possession of the suit schedule property. He has also prayed for mesne profits.

(3.) THE Trial Court dismissed the suit.