DANAPPA REVAPPA KOLLI Vs. GURUPADAPPA MALLAPPA PATTANASHETTI

JUDGEMENT

(1.) This second appeal arises out of a suit for declaration of title and for permanent injunction and alternatively for possession.

(2.) The plaintiff claims to be the owner of the suit property measuring 0-10 guntas which forms part and parcel of the land bearing S.No. 483/2-A which according to the plaintiff extends upto the bund lying in between the land bearing S.No. 483/2-A belonging to the plaintiff and S.No. 482/2 belonging to the defendant. Alternatively he has also pleaded adverse possession also.

(3.) As far as title is concerned, in the light of the measurement made by the Surveyor, both the Courts below have held that the disputed land forms part of S.No. 482/2 and as such the defendant is the owner.