MUNIAPPA Vs. OBAMMA

JUDGEMENT

(1.) This Second Appeal has been preferred against the judgement and decree dtd. 29/4/2009 passed in A.S.No.23/2008 on the file of the learned Subordinate Judge, Hosur.

(2.) The Appellants are plaintiffs in the suit. For the sake of convenience the parties are referred as plaintiffs and defendants during the course of this discussion.

(3.) The averments of the parties in brief: The suit property is situated in S.No.59 of Siddhanapalli Village, Hosur Taluk which comprised of 3 acres and 52 cents. The patta for the above said property stood in the name of the plaintiffs grandfather, Jingala Muniappa. And the said lands in the suit property later sub divided as S.Nos.59/2A, 59/2B and 59/2C.