(1.) This civil revision petition, under Article 227 of the Constitution of India, is filed aggrieved of the docket order, dtd. 10/1/2020, passed in O.S.No.695 of 2016 on the file of the Court of I Senior Civil Judge, Kakinada, whereby, the trial Court recalled the agreement of sale marked as exhibit A1 as it is insufficiently stamped.
(2.) Heard Sri C. Prakash Reddy, learned counsel for the revision petitioner/plaintiff, Sri N. Siva Reddy, learned counsel for respondent No.1 and Sri E.V.V.S. Ravi Kumar, learned counsel for respondents 2 & 3.
(3.) The facts, in brief, are that the plaintiff brought the suit against the defendants for specific performance of agreement of sale, dtd. 6/1/2016. The defendant No.1 filed written statement alleging that the suit agreement is not valid under law and it requires stamp duty and registration. Defendants 2 & 3 filed separate written statements contending that they are not aware of the alleged agreement, dtd. 6/1/2016, by the date of their purchase and that they are bona fide purchasers for value and consideration, and therefore, the suit of the plaintiff is not maintainable and is liable to be dismissed.