K. N. SANANDA GANESH Vs. LAKSHMAMMA

JUDGEMENT

(1.) These two appeals are arising out of a common judgment passed by the II Additional Civil Judge (Sr.Dvn), Bengaluru Rural District, Bengaluru, pertaining to O.S.Nos.174/1995 and 215/1995.

(2.) Brief facts necessary for the disposal of these two appeals as is borne from the records are as under: One Narayana Reddy and Nagappa Reddy purchased property in Sy.No.124 of Dodda Kannalli village, Varthur Hobli, Bengaluru South Taluk, Bengaluru District from its erstwhile owner Sri Papanna Chari S/o Thomasappa.

(3.) The boundaries of property in Sy.No.124 of Dodda Kannalli village, Varthur Hobli, Bengaluru South Taluk reads as under: