GANGAVATH LALU Vs. GANGAVATHI TULSI

JUDGEMENT

(1.) This Civil Revision Petition under Article 227 of the Constitution of India is directed against the order dated 13-11-2000 on the file of the Agent to Government, Khammam.

(2.) The Agent to Government dismissed the interlocutory application filed by the petitioner under Order 39, Rule 1, CPC seeking temporary injunction against the respondent.

(3.) Before adverting to the question that falls for consideration, it may be necessary to briefly notice the relevant facts :The petitioner is the plaintiff in the main suit. The petitioner and the husband of the respondent-defendant are brothers and they are sons of one late Vasya. The said Vasya died on 12-1-1994. It is the case of the petitioner that his father during his lifetime has acquired the suit schedule land and was the absolute owner and possessor of the same. It is also his case that his father late Vasya executed Will deed dated 26-8-1993 bequeathing the schedule properties in his favour. However, the Mandal Revenue Officer ignoring the claim of the petitioner mutated the property in the revenue records in his mother's name.