K.V. VENKATAREDDY Vs. DODDANARAYANAPPA AND ORS.

JUDGEMENT

(1.) This is a plaintiffs appeal against the judgment and decree dated 27.9.1988 passed in O.S. No. 60 of 1987 on the file of the Civil Judge, Chintamani.

(2.) In the course of the judgment, we will refer to the parties by the ranks assigned to them in the Trial Court. We may here state that the suit was originally filed in the Court of the Civil Judge at Kolar. Later, on the establishment of the Court of the Civil Judge at Chintamani, the suit came to be transferred and re-numbered as O.S. No. 60 of 1987.

(3.) The plaintiff filed the suit, inter alia, seeking declaration that he is the owner of the suit schedule properties and to restrain the defendants and others claiming on their behalf, by a permanent injunction from interfering with his possession and enjoyment of the suit schedule properties consisting of three items. We may state here that the matter in issue is confined to suit schedule item-1 which consists of five acres 3 guntas of land, assessed to land revenue and said to be irrigated as well as rainfed.