- (1.) THE appellant, who was defendant in O.S. No.155/2006 on the file of Civil Judge (Senior Division) and JMFC, K.R. Pet, is questioning the legality and correctness of the judgment and decree passed by the court below on 22.08.2008.
(2.) HEARD the counsel for both the parties.
(3.) FOR the sake of convenience, the parties would be referred to as per their status before the Trial Court. The plaintiff, Nanjamma filed the suit to declare her title in respect of 8 acres of land which are described as schedule 'A' to 'D' and to grant perpetual injunction. According to her, she purchased 4 acres of land in survey No.210 in Govindanahalli Village under a registered sale deed dated 28.01.1971 from one Smt.Shivalingamma, wife of Srikantappa, which was granted to her by Government and since then, she is in lawful possession and enjoyment of the suit property. According to her, to the east of the land purchased by her from Shivalingamma, one Channappa had 2 acres, 37 guntas and 4 acres of land in the same Sy.No. and he had also purchased 4 acres of land to the west of the aforesaid land from Channappa which was granted to Channappa by the Government, in all 6 acres, 37 guntas.;