NONAYYA POOJARY Vs. PURUSHOTHAMA

JUDGEMENT

(1.) This is defendant's second appeal challenging the judgment and decree dated 23.9.2017 in Regular Appeal No.94/2015 passed by the III Additional Senior Civil Judge, Mangaluru, D.K. (Itinerary at Moodabidri).

(2.) By the impugned judgment, the First Appellate Court has confirmed the judgment and decree dated 25.4.2009 in O.S.No.157/2005 passed by the Civil Judge (Jr.Dn.) & J.M.F.C., Moodbidri. By the said judgment, the Trial Court has decreed the suit of the plaintiff for possession and mesne profits.

(3.) The subject matter of the suit was lands measuring 10 cents out of Sy.No.34/22, .02 cents out of Sy.No.34/18 situated within 10th Thokur Village of Mangalore Taluk.