NEELAMMA AND OTHERS Vs. VEERESHAPPA

JUDGEMENT

(1.) Heard the learned counsel for the appellants and the respondent. Per use d the judgment o f the trial Court and the first appellate Court of the records .

(2.) It is seen from the records that, the plaintiff by name Veereshappa filed a suit for the relief of declaration of title, and for vacant possession of the suit schedule properties, a land bearing Sy .No.7 measuring 0.14 Guntas, situated at Danapur village , Gangavathi taluka having specific boundaries.

(3.) The plaintiff claimed that, the suit schedule d property on the ground that, he has purchased the property for a valuable consideration of Rs. 6,000/- from its previous owner on 14.02.200 He has been in possession and enjoyment of the said properties till 09.12. 2012.