K. ANJI REDDY Vs. ASHA JYOTHI

JUDGEMENT

(1.) The petitioner and respondent No.5 purchased an extent of Acs.3.09 guntas of land in Survey Nos.526 and 529 of Rampally Dayara Village, Keesara Mandal, Ranga Reddy District from Smt. B.Uma Devi, through sale deed, dated 29.09.2007. Alleging that the respondents herein are interfering with their possession over the suit schedule property, the petitioner and respondent No.5 filed O.S.No.342 of 2008 in the Court of the I Additional Senior Civil Judge, Ranga Reddy at L.B.Nagar for the relief of perpetual injunction. They have also filed I.A.No.782 of 2008 under Order 39 Rules 1 and 2 C.P.C. Respondent Nos.1 to 4 filed a counter alleging that Uma Devi executed agreement of sale in favour of Sri Madhusudhan Reddy and Sri S.Yadagiri Goud in the year 2001 and they in turn executed sale deeds in favour of respondent Nos.1 to 4 on 20.01.2006 and 28.01.2006 in respect of that very land. They have also pleaded that they are in possession and enjoyment of the property. The trial Court dismissed the I.A., through order, dated 20.04.2009.

(2.) Aggrieved by that, the petitioner and respondent No.5 filed C.M.A.No.586 of 2009 in the Court of the II Additional District Judge, Ranga Reddy District at L.B.Nagar. The C.M.A. was dismissed on 30.11.2009. Thereupon, the petitioner and respondent No.5 filed C.R.P.No.6204 of 2009 before this Court. The revision was allowed on 30.03.2011, and the matter was remanded to the lower appellate Court for fresh consideration and disposal. On such remand, the lower appellate Court dismissed the C.M.A., through order, dated 19.09.2011. Hence, this revision.

(3.) Heard Sri D.Prakash Reddy, learned Senior Counsel for the petitioner and Smt.Manjari S. Ganu, learned counsel for respondent Nos.1 to 4.