GAMIDI KOTESWAR RAO Vs. GORLE RAMA RATNAM

JUDGEMENT

(1.) Plaintiff in the suit filed the above revision against the order dtd. 6/9/2022 in I.A.No.725 of 2021 in O.S.No.242 of 2012 on the file of the Senior Civil Judge, Vizianagaram.

(2.) Revision petitioner/Plaintiff filed the suit O.S.No.242 of 2012 against the respondents/defendants to eject them from the plaint schedule property and to deliver vacant possession of the same. The schedule property was described in the plaint as Zeriothi Dry land of an extent of Ac.0-34 cents in Sy.No.79/3 of Malliveedu Panchayat and Revenue, L.Kota Mandal, Vizianagaram District.

(3.) In the plaint, plaintiff contended inter alia that he purchased the property under registered sale deed dtd. 23/5/2011 from the defendants 7 and 8; that 7th defendant suppressed the fact and alienated the property; that the schedule property is in possession and enjoyment of defendants 1 to 6; that plaintiff came to know about the same, got issued legal notice to the defendants 1 to 4 to vacate the schedule property within 30 days; that even after receipt of the notice, defendants 2 to 4 did not vacate the schedule property and as such, plaintiff filed the suit for the relief stated supra.