LAKSHMI AND ORS. Vs. NEELAMNU AND ORS.

JUDGEMENT

(1.) Application filed by defendants 6 to 8 under Order VII, Rule 11(a) of Code of Civil Procedure, 1908 praying for rejection of the plaint presented in O.S.No.1320/2011 having been dismissed, they are before this Court in this revision petition.

(2.) Defendants 6 to 8 are the purchasers of item No.1 of the suit schedule properties. They have purchased this property under a registered sale-deed dated 26.6.1972 from the father of the plaintiffs late Annaiah Reddy and his brother late Krishna Reddy. The suit has been filed in the year 2011 seeking partition and separate possession of the suit schedule properties consisting in all 5 items. It is submitted by the counsel for the plaintiffs/respondents that by way of amendment to the plaint certain additional items have been added and that is how the suit schedule properties now consist of 5 items.

(3.) The plaintiffs have not sought for cancellation of the sale-deed dated 26.6.1972 or for declaration that the said sale-deed was not binding on the plaintiffs. Plaintiffs have simply added item No.1 and have arrayed the purchasers of the said property to the suit. In other words, no relief is sought against the present petitioners/defendant Nos.6 to 8.