NAGIREDDY RAVINDRA REDDY Vs. BUJJIVEMULA LAKSHMI DEVI

JUDGEMENT

(1.) Defendant No.1 in the suit filed the above revision against the order dtd. 13/7/2022 in I.A.No.402 of 2022 in O.S.No.67 of 2013 on the file of I Additional District Judge, Nellore.

(2.) Plaintiff filed suit O.S.No.67 of 2013 to declare that the plaintiff is the absolute owner of plaint schedule property by virtue of registered sale deed dtd. 17/9/2010 executed by

(3.) rd defendant in her favour and the registered settlement deed dtd. 7/7/2011 vide document No.8977 of 2011 and document No.9389 of 2011 dtd. 14/7/2011 executed by defendants 5 and 6 in favour of defendants 2 and 1 respectively are illegal and void and not binding on the plaintiff and for grant of consequential perpetual injunction. 3. The averments in the plaint, in brief, are that plaintiff purchased the schedule property from 3rd defendant under a registered sale deed 17/9/2010 and has been in possession and enjoyment of plaint schedule property; that plaintiff and her husband intended to construct a residential building in the plaint schedule site; that defendants 1 and 2 are sons of defendants 5 and 6 constituted an unlawful assembly and indulging in grabbing the lands of others; defendants 1 and 2 in July, 2011 along with their men tried to trespass into the schedule property by removing the compound wall; that the plaintiff's vendor, 3rd defendant noticed and informed the same to the plaintiff; that plaintiff, her husband along with neighbors protested the highhanded action; that plaintiff filed suit O.S.No.480 of 2011 against the defendants 1 and 2 and the same is pending; that defendants 1 and 2 and their parents defendants 5 and 6 jointly executed registered settlement deed dtd. 7/7/2011 in favour of 2nd defendant for an extent of 40 Ankanams 45 square feet, out of plaint schedule property and also executed another registered settlement deed dtd. 14/7/2011 in favour of 1st defendant for an extent of 40 Ankanams 45 square feet, out of plaint schedule property; that 3rd defendant got the property under registered exchange deed dtd. 28/3/2009 with Nellore Municipal Corporation, the 4th defendant in the suit; that plaintiff issued legal notice to 3rd defendant marking a copy to other defendants and filed the suit for the reliefs stated supra.