SIDDANNA S/O PEERAPPA BIRADAR Vs. AMBUBAI @ JAGADEVI

JUDGEMENT

(1.) This appeal is preferred against the judgment and decree passed by the Family Court, Gulbarga in O.S.No.30/2012. The trial Court has decreed the suit declaring the plaintiff as the owner of the suit schedule property i.e. the land in sy.no.84/1 measuring 4-acres 4-guntas and in sy.no.84/2 measuring 1-acre both situated at village Yelavantgi-K, Tq. & District Gulbarga and the trial Court has set aside the revenue entries by virtue of the Mutation Order MR 21/2010-2011 dated : 6.7.2011 and also granted permanent injunction restraining the defendant from alienating the suit lands. The above said judgment and decree has been challenged before this Court on various grounds which we will discuss little later.

(2.) Before adverting to the grounds of appeal raised by the defendant against the judgment and decree passed by the trial Court, we would like to narrate briefly the factual matrix of this case. We would like to retain the ranks of the parties as per their ranks before the trial Court in order to avoid confusion and repetition of facts.

(3.) The plaintiff Smt.Ambubai @ Jagadevi has filed a suit before the trial Court for the following reliefs :-