PARVATHAMMA HANUMEGOWDA Vs. H. SHIVANNA HANUME GOWDA

JUDGEMENT

(1.) This defendant's second appeal arises out of the judgment and decree dated 18.12.2014 passed by the Fast Track Court at Channarayapatna in R.A. No. 67/2014. By the impugned judgment, the first appellate Court has confirmed the judgment and decree passed by the trial Court in O.S. No.32/2010 on 27.03.2014 decreeing the suit of the plaintiffs for declaration of their title to the suit property and for possession.

(2.) The respondent is the plaintiff before the trial Court and the appellants are the defendants. The parties will be referred to hereafter with their ranks before the trial Court.

(3.) The subject matter of the suit is the land bearing survey No. 118/6 measuring 2 Acres 3 Guntas situated within the limits of Gullahalli Village of Channarayapatna Taluk.