KAMBAMPATI SRINIVASA RAO Vs. STATE OF ANDRA PRADESH

JUDGEMENT

(1.) The petitioners in the present writ petition are the plaintiffs, who secured a decree in their favour by the Judgment and Decree dtd. 30/6/2017 in O.S.No.50 of 2005.

(2.) The sole defendant in the suit is the sibling of plaintiff No.1 and daughter of plaintiff No.2. The gift and settlement deeds that were executed by the defendant in favour of the plaintiffs were sought to be revoked, thereby giving a cause of action to the plaintiffs to approach the Civil Court.

(3.) It is stated at the bar that the XIII Additional District Judge, (FTC), Vijayawada passed the decree upon proper contest by the parties. A copy of the Decree dtd. 30/6/2017 passed by the XIII Additional District Judge, (FTC), Vijayawada in O.S.No.50 of 2005 is filed as Ex.P2 along with this writ petition.