N ERANNA Vs. OBALESH

JUDGEMENT

(1.) This appeal of defendant No.4 arises out of judgment and decree dated 13.04.2015 passed by I Additional District & Sessions Judge, Chikkamagaluru in R.A.No.413/2006. By the impugned judgment and decree, the First Appellate Court dismissed the appeal of the appellants and confirmed the judgment and decree dated 07.03.2006 passed by Civil Judge (Senior Division), Kadur in O.S.No.106/2002.

(2.) By the judgment and decree impugned before the First Appellate Court, the trial Court decreed the suit of plaintiffs for declaration of title to plaint schedule 'A' and 'B' properties and possession of 'B' schedule property from defendant No.1 and for recovery of rent of Rs.1,830/- from 04.04.1994 till the date of filing of the suit.

(3.) One Erallaiah father of respondent Nos.11 to 13 filed O.S.No.106/2002 against defendant Nos.1 to 5 seeking declaration of title to plaint schedule 'A' and 'B' properties and for possession. Appellant was defendant No.4 Ramappa, Lakshmana and Gangamma were defendant Nos.1, 3 & 5 respectively.