SRI YALLAPPA Vs. THE TAHASILDAR, SAUDATTI AND OTHERS

JUDGEMENT

(1.) This Appeal is directed against the Judgment and Decree dated 24.10.2017 entered by the learned Senior Civil Judge, Saudatti in R.A.No.42/2016 whereby the Judgment and Decree dated 30.10.2015 passed by the learned Addl. Civil Judge, Saudatti have been reversed and suit of the Appellant has been dismissed.

(2.) Brief facts stated are :

(3.) The Respondent officials, aggrieved by the decree of the Trial Court preferred an Appeal in R.A.No.42/2016. The Appellate Court considered the pleadings of the parties, re-appreciated both facts and evidence on record and rendered the Judgment and Decree dated 24.10.2017 reversing that of the Trial Court and further dismissing the suit of the Appellant. The Appellate Court has specifically recorded a finding that the Appellant is in the possession of the suit land on the basis of the documentary evidence and also the oral evidence of DW-1. Aggrieved by this the Appellant has knocked at the doors of this Court in Second Appeal.