RANGANATHA AND OTHERS Vs. VENKATASWAMY

JUDGEMENT

(1.) This is defendant's second appeal challenging the concurrent judgments and decrees passed by the Courts below, whereby the Trial Court decreed the suit of the plaintiffs and it was confirmed by the First Appellate Court.

(2.) I have heard Sri Vasudev Iyengar K.T, learned Counsel appearing for the appellants. Perused the judgements and decrees passed by the Courts below.

(3.) Learned Counsel for the appellants (defendants) submits that the Courts below have committed an error in relying upon Hakku Patra, Ex. P. 1 which is created and holding that plaintiff has proved his case that he is in lawful possession and enjoyment of the suit property.