K. BHARATHAMMA Vs. BANDARU SAKKU BAI

JUDGEMENT

(1.) Leave granted.

(2.) In the present three appeals, the challenge is directed against common order dtd. 15/9/2023 of the High Court for the State of Telangana at Hyderabad [Hereinafter, "High Court"], whereby the High Court disposed of three Civil Revision Petitions filed by the defendant No.1-appellant herein, in the proceedings of Original Civil Suit No. 489 of 2010, renumbered as Original Suit No. 1302 of 2022, before learned Additional Senior Civil Judge, Medchal-Malkajgiri District [Hereinafter, "Trial Court"].

(3.) Before adverting to the pleadings in the Interim Applications and the prayers made therein, in order to have the proper context, the facts relating to the suit may be set out. By instituting the suit in the year 2010, the plaintiffsrespondents herein prayed for declaration that they were the absolute owners of the suit properties mentioned in Schedules A, B and C of the plaint bearing House No.11- 71/2 (new), Old No.8-5, admeasuring 400 sq.yds., No.11- 71/3 (new), Old No.5-48, admeasuring 200 sq.yds. and 11- 71/4 (new) and Old No.8-68, admeasuring 200 sq.yds. in Survey No.433 to 438 and 448 to 452, situated at Ghatkesar village and Mandal, R.R. District. It was further prayed to declare that the sale deeds dtd. 21/5/1987 and 31/11/1987, executed by defendant Nos. 2 and 3 in favour of defendant No. 1 in respect of the land to the extent of 400 square yards, were null and void. It was next prayed to perpetually injunct the defendants and their men from interfering with the possession of the plaintiffs in respect of the suit properties.