VEERABHADRAPPA VEERAPPA MALLIHALLI Vs. BASHETTAPPA DODDA ADIVEPPA KALANGI

JUDGEMENT

(1.) Appellant is the. defendant. Respondent is the plaintiff. The respondent brought the suit O.S. No. 51 of 1981 for rectification of the sale-deed Ext. P. 1 dated 3-7-1967. The rectification sought for is in respect of survey number of the land sold under the sale deed.

(2.) According to the case of the respondent-plaintiff, in the sale-deed, due to mutual mistake instead of mentio- ning Survey No. 352/1B/1, Survey No. 252/1B/1 is mentioned; that he came to know of it only in the month of July 1980. The suit is filed on 30-6-1981.

(3.) The appellant contested the suit and raised various pleas including the plea of limitation. The trial Court raised the following issues: