L.R. ONKARAPPA Vs. BASAVARAJAPPA

JUDGEMENT

(1.) This plaintiff's second appeal arises out of the judgment and decree dated 20.01.2017 in Regular Appeal No.8/2016 passed by the I Additional Senior Civil Judge, Chitradurga.

(2.) By the impugned judgment and decree, the First Appellate Court dismissed the appeal of the plaintiff and confirmed the judgment and decree dated 03.12.2015 in O.S.No.218/2008 passed by the III Addl.Civil Judge, Chitradurga.

(3.) By the said judgment and decree, the Trial Court dismissed the suit of the plaintiff for declaration of her title to the suit property, possession and declaration that the sale deed dated 19.1.1995 executed by defendant No.2 in favour of defendant No.3 does not bind her and for mesne profits.