K CHANNA BASAPPA Vs. K HALAPPA

JUDGEMENT

(1.) This second appeal is by the legal representatives of the defendant / respondent in R.A. No.9/1993 preferred against the judgment and decree dated 07.09.2015 passed by the III Additional District Judge, Ballari dismissing the appeal and confirming the judgment and decree dated 08.10.1993 passed in OS No.11/1991 by the Civil Judge, Hospete.

(2.) Appellants are the legal representatives of the defendant and respondents are the legal representatives of the plaintiff before the trial court. The parties will be referred hereafter as per their ranks before the trial court.

(3.) Sri.K.Halappa S/o. Siddappa filed O.S. No.11/1991 against defendant K.Channabasappa before the Civil Judge Court, Hospete for declaration and possession. The subject matter of the suit were the agriculturallands bearing survey No.14A measuring 3.39 Acres, 14B measuring 6.88 Acres, 15A measuring 5.75 Acres and 87 measuring 14.80 Acres within the limits of Adavi Mallanakeri village, Huvinahadagali Taluk of Ballari District. Plaintif f and defendant were full brothers.