STATE OF KARNATAKA Vs. M S RAMANUJAM

JUDGEMENT

(1.) These appeals arise out of the judgment and decree dated 23 3-1976 passed by the Civil Judge, Coorg, Mercara, in 0 S. No 11 of 1974.

(2.) Respondent-1 plaintiff filed the suit for a declaration that he is the owner of the suit schedule property and for possession of the same. He also prayed for grant of future mesne profits.

(3.) The trial court has decreed the suit declaring the plaintiff to be the owner of the suit property and entitled to get possession and granting mesne profits from the date of suit viz., 15-4-1 &74 till the date of delivery of possession treating the suit land as a vacant land (emphasis is ours) to be enquired separately under Order 20 Rule 12 C.P.C.