Karnataka High Court
Gurunatha Gowda S/O Late Jayasheelappa ... vs Nagaraja Aias Nagappa on 14 March, 2011
Author: L.Narayana Swamy
Bench: L.Narayana Swamy
8. Be Mi THE HIGH COURT TT MEMENTOS MGIC HG WWE VE RARNALARA TMi VUUKT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAIA HIGH Aged ebout S51 years nted by their GPA Holder Se ne en es Nee EMI ESESTPRENES FEESIEE WWE WE RARNAIARA MIG KWUUKE UF KAKNAIAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH Ct Rad 1. Nagaraja @ Nagappa S/o Rama Nai Aged about 43 y S/o Late Jattappa Aged 52 years All are residents of : é ; 3 £2 rishi Poat . " A: Horabailn, Ch agutti Hob Soraba Taluk ms Shimoga District ~ 577 201. . sporulents (By: Sri. RV. Jayaprakash, Adv) oe This Regular 'Second. Appeal ia fled under section of CPC, against the judgment and dect e dated 26.11.2069. passed dn R.A. No: 74/2 ve file of the owl S J Judge { ver. Daj, & JB JMPC., Soraba allowing the against. the "judg and decree dated passed i O.S. No. 441/1 993 on the file of (Jr.Dn.)., 7 JMFC., Soraba £7 - ony o s gel ay " 5 a apt, Elen me dbmee th , coming ¢ on for Admission this day, the 4 Thig s regular second appeal is filed by the plaintiff- apy eli nits bemg i a ae et © seme ata y £* 4 4.058 must, wars veirn ont hy passed by the Lower Appellate Court reversing the & 8 & & & ia ox z a he "~ 2 "3 BP aleteoe wngeargogte e peerage gun saps Che gp oe E CTE i TET. : uction a} Tesi 2 os ae 2. It is the case of the plaintiffs that the suit schedule property is the higher level land to the garden land, which garden land is owned and possessed by tie" plaintiffs. It is their case that Sy..No.1 ef the Horabaku - village totally measures 100 Acres and 18 guntas out of it on the Western portion, '5 Acres is the suit schedule | property, over which the plain ntfs claim Hiduvaii Khanu right. It is their fur ther case "that the. 'suit schedule property is used for ian tne ead for the garden land and for stéy ofthe coolies.~ 3. The defendants 'admit that Sy. No.1 of Horabalu. Village is aKahanu or Forest land. The defendants | have "denied the other averments. It is Siated 'that Sy. No.1 is a Sarkari Kahanu and it was : originally': Hiduvali Kahanu with a right to take dry leaves, . fruits and fire woods on paying Kahanu os Kandayam to the Government every year. The defendants and their fathers were/are in possession of 2 acres of land unauthorizedly grazing their cattle and oxen putting fences by paying Kandayam since more yw em 5 6 (CS ¢ i e &S Sy os, "os 2 d = Oo & "9 oe ? ni Sola 4 pet : 6 Bugg md i vd i. & ae] P | . 'G a & ey Lang ~ & soot " ss] | dost Oe a " he a : Yas? hod a be Sef ww ' so a ©, " Po ° ae i. <i fog iD 2 oe pe) . © "y 5 4 4 " '3 4 & wn on o te a _ a AS ont on . ie _ a ce & g i C 5 i. \ gong ¥ ', py el ; ; & se " . i) ey S e ip sa gost _ y co - ; a "a, 5 # ' on re) ~ ie shed | @ : 2 on oo . son be oo > -- eohe = ' geo aid a a . ca ' <f oh . _ cs: y i < <j a ' g ae . ie . hy 3 | oon = & § : "a : ae > rr « bs > . a . ts g 3 3s oO * & by = : a cra 'tag s is "oe 8 ot gan ¥ S gol . oo ate a wey pa aan: S & ane g eo o6BCUR oy & ae=-- ga 8 & a Sanh wel "di! c és w. g) SS a ol i. s & gn ; 'y e wf Sq S, we Rial Bas a psas : an ® i a nisl el, "py ao wh el raf : *] Sy Mi ee bet on s he a ex " ag e ped a. i cat ' apalled aan 2 Z "i ay a e * Sei . a ang . ° Yay 4 x e y aa ey mum def we. ed ant that ine ye << de . 4 ig" ws Sag & a Soa " d fil mm fendan 2 4 ae mary than 4 reised. firat fen G & eiso TLE defer tw? Oy i. MH oe HOH VO VLY NEY IO LEO HOH WV NUH JO LNNOS HOM VMWIVNYYY 40 PNOO9 Mol wwelenow. ae Iwas' senna VT PTR De PR ER Ry Fa 8 a Dat . he @: % @. Ss ¢ 8 8 i " A ee geo slhss) rs & a y oe ) as Gard ws es, oe ve mt oe a 4 oH " bet Sadag : is 2 we , ; beg bug bes t a ed warn Jann tee a. Ae s charact : abst 2 8 Eguet Q o 8 Fi of " , leaves and ne heard the argume Hiduval: Kah x te Pe » a ¥ g '8 3 . D. . » 5 a § " Fw BB. | am g s gow 4 BY acu ae eZ a : © ns S x a a cael 18% yh : © a" ajo 2 Fong o "rt as gost 4 a a es , dace no ye x . eee oe we as, ~ 8 oa pied Seely nde ti oO fs &. Therefore permanent Got at " _ #F Fa > g dk 3 & ah &% 7 HDIM WVLVNY YS dO LUND HOIK WZIVLVNEVO AO LYNOD HOIN WOIWLY NYY 4O TNO OD MO wewiwADwY "A DAA kina WY ERIM AE breads . Korlappa Gowda, a adopted gon of Chinnamma ard Sri. Jayauheela G Ex. pS is the Atlas. Therefore the plaintifiz TE EMECE Sams WT MOREA FEE WWE WE MAKNAIARA PIG CUUKE OF KAKNAIAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH Ci hem? the defendants contend that it is a Kahanu and when it was o only dry leaves and fire wood coulk paving nominal Kandayam. But since Kahanu, mentioned in and Akerbard. Therefore the plan:tifs have mo Heduvali ts. The defendants. claim that out of 5 they are in una! thorised ed pos Ex. *e 2] as Fs & S os i ite, "ER. P3 E.R. extrac ots, £ xP RE ¢ 6 extrac unary records Ex.P? to Bis paneni extracts for the & As 59-60 . 1967-68 show the mame of one ss g 9 go ae og 4 ow PEQreser tative of wi AS ee oe Ft gece & Pe n+ +) a ne ae See Gowda. Ex. P15 to P21 pahani extracts for the years 1969 tol i 99. 92 dwecloee in the cultvetors column as s e ag 7 Ls oa. Ta Tae ix es ee er "'Sarkati Khan. Ex. D4 ie the Settlement Akearhbend. Pp yf a -- © te 4 0 * ) a> os ¢ ged « te cS . 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