RUDRAMMA Vs. RAGHAVENDRA REDDY

JUDGEMENT

(1.) This Regular Second Appeal is directed against the judgment and decree dated 07.02.2004 rendered by the District and Sessions Judge, F.T.C.-II, Koppal, in R.A.No.114/2004 whereby suit in O.S.No.34/1998 is dismissed by reversing the judgment and decree dated 23.10.2002 rendered by Civil Judge (Jr.Dn.) at Kustagi.

(2.) The brief facts stated are: the appellant herein had filed O.S.No.34/1998 for declaration of title and consequent injunction restraining the respondent- defendants from interfering with her peaceful possession and enjoyment of suit property. The suit was founded on a registered sale deed dated 10.05.1971.

(3.) After service of notice, the respondent- defendants entered appearance and filed their Written Statement resisting the suit claim inter alia contending that the suit house is standing in the name of their father and that they are the owners and possessors of the said property as his successors.