NARASHALLI KEMPANNA Vs. NARASAPPA

JUDGEMENT

(1.) This appeal is preferred against the judgment and decree dt.3-11-1976 passed by the I Additional Civil Judge, Kolar, in R.A. No. 103/1972 confirming the decree dt. 24-6-1972 passed by the Munsiff, Chintamani in O.S. No. 7/1971. Thus the plaintiff is the appellant and the respondents are the defendants. The parties in this judgment will be referred to with reference to the position they occupied in the trial Court

(2.) The suit properties are the agricultural lands bearing S. No. 195/1, measuring 2 acres 15 guntas and S.No. 109/3, measuring 2 acres 4 guntas, situated in Kothanur village, Siddlaghatta Taluk, Kolar District.

(3.) The plaintiff claims to have purchased the suit properties from the first defendant under a registered sale deed dt. 12-1-1950. He has filed the present suit for the following reliefs :