KOMMU CHINA SAIDAIAH Vs. JALLELA GANGAMMA

JUDGEMENT

(1.) This revision petition is filed against the order dated 9-10-2000 passed by the trial Court in LA. No.614/2000 in O.S. No.244/1996.

(2.) The petitioners are defendants in the suit. They filed the present LA. under Order 8 Rule 6-A of C.P.C. seeking the Court to accept the counter-claim of cancellation of registered sale deed No.3138/1977. The trial Court dismissed the same as not maintainable. Hence the revision. For the sake of convenience, the parties shall be referred to as per the ranking assigned to them in the suit.

(3.) The suit was filed for permanent injunction against the defendnats. The plaint averments are that the plaintiffs are the absolute owners and possessors of the suit land to an extent of Ac.1-30 guntas each in Sy. No.384 of Chintapally revenue village; that when the defendants were trying to interfere with the peaceful possession and enjoyment of their property the present suit was filed for permanent injunction.