KALLAMADI OBULAMMA Vs. YERRAGUDI KAREEM SAB

JUDGEMENT

(1.) As parties in both these revision petitions are one and the same and both the revisions arise out of two applications out of the very same suit, they are being disposed of by this common order.

(2.) The petitioner herein had filed O.S.No.42 of 2010 in the Court of the Junior Civil Judge, Gooty against the deceased 1st defendant seeking permanent injunction restraining the 1st defendant from interfering with the plaint schedule property consisting of approximately Ac.3.12 cents of land. The case of the petitioner was that her husband was the owner of Ac.5.00 of land out of which 1.88 cents was acquired by the Government for road widening and compensation was paid to her husband. After demise of her husband on 06.01.2003, the petitioner came into possession and enjoyment of the said land and was running a brick kiln, mechanic shed and residential house. As the deceased 1st respondent was a stranger to the suit and was trying to trespass into the land, the petitioner is said to have filed the suit.

(3.) During the course of suit proceedings, the 2nd respondent, who was a subsequent purchaser, was impleaded as defendant No.2. On the death of the deceased 1st defendant, his legal heirs were added as defendants 3 to 7 in the suit and they are arrayed as respondents 3 to 7 herein. As defendant No.5 had also passed away, his legal heirs were brought on record as defendants 8 to 10 in the suit and they are arrayed as respondent Nos.8 to 10 herein.