G K SHEKHARAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellant was the plaintiff before the Trial Court. The subject matter of the suit is land bearing No.20/p measuring 2 acres situated in Maravanji Village of Channagiri Taluk, Davanagere District.

(2.) Appellant filed O.S. No.324/2009 before the Principal Civil Judge and J.M.F.C., Channagiri claiming declaration of title to the said property and directions to the defendants 2 to 4, the Deputy Commissioner, the Assistant Commissioner, Davanagere and the Tahasildar, Channagiri Taluk to mutate his name in the revenue records of the suit property.

(3.) The case of the plaintiff in brief is as follows: That one Karigowdappa and Barilingappa were the brothers and the property bearing Sy.No.20/p in all measuring 18 acres 03 guntas belonged to them. Karigowdappa's grand children, Kenchabommappa and Gurusiddappa died issue less. There by his branch did not survive. Barilingappa had a son by name Shanthappa. Plaintiff and Smt. Chandramma were the children of the said Shanthappa. Thus they succeeded to the estate of Karigowdappa and Barilingappa. Out of Sy.No.20/p one Rudrappa, Lokeshappa, Kaliveerappa, Shivappa and Shekarappa were granted occupancy rights in respect of 3 acres each by the order of Land Tribunal and an extent of 2 acres remained to the original land owners and revenue entries were effected in the name of those tenants and Kenchabommappa. Plaintiff is entitled to the estate of Kenchabommappa as his heir.