REGENT COMPUTRONICS PVT. LTD.

SHIVAPPA FAKIRAPPA SHETSANADI Appellant

V/S

KANNAPPA MALLAPPA SHETSANADI Respondents

Referred Judgements :-

VENKATA SURVYA V. COURT OF WARDS [REFERRED TO]
APPANNA V. LAKKAPPA DEVAPPA [REFERRED TO]
PUSHPAVATHI VIZIARAM GAJAPATHI RAJ V.PUSHPAVATHI VISWESWARA GAJAPATHIAJ [REFERRED TO]
CHINNATHAYI VS. KULASEKARA PANDIYA NAIKCER [REFERRED TO]
STATE OF UTTAR PRADESH VS. RAJKUMAR RUKMINI RAMAN BRAHMAF [REFERRED TO]
RAJAH VELUGOTI KUMARA KRISHNA YACHENDRA VARU VS. RAJAH VELUGOTI SARVAGNA KUMARA KRISHNA YACHENDRA VARU [REFERRED TO]
BHAIYA RAMANUJ PRATAP DEO VS. LALU MAHESHANUJ PRATAP DEO [REFERRED TO]
NAGESH BISTO DESAI VS. KHANDO TIRMAL DESAI [REFERRED TO]
LAXMIBAI SADASHIV VS. GANESH SHANKAR DATE [REFERRED TO]
SHIBA PRASAD SINGH VS. RANI PRAYAG KUMARI DEBI [REFERRED TO]
SRI RAJAH RAMA RAO VS. RAJAH OF PITTAPUR [REFERRED TO]

JUDGEMENT

(1.) This appeal by defendants 1 and 4 is preferred against the judgment and decree passed by the Civil Judge, Haveri, in O.S.No.34/1971 on 6-8-1976.

(2.) 2.1. The aforesaid suit was filed by respondent No. 1 for a declaration that he is the exclusive owner of the suit land bearing Sy.No. 112, measuring 27 acres 14 guntas situated at Devagiri Village, Haveri Taluk District: Dharwad and for a permanent injunction restraining the defendants from interfering with his possession. The trial Court has decreed the suit.

(3.) Having regard to the contentions urged on both sides, the point that arises for consideration is :

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SHIVAPPA FAKIRAPPA SHETSANADI Vs. KANNAPPA MALLAPPA SHETSANADI

Referred Judgements :-

JUDGEMENT

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