LAKSHMI RAMAKRISHNA Vs. DUNDI CHINA VENKATA REDDY

JUDGEMENT

(1.) These civil revision petitions arise out of the proceedings in O.S.No.617 of 2015, raising the same issues, as such, they are being disposed of by way of this common order.

(2.) One Sri Dundi China Venkata Reddy (hereinafter referred to "-the plaintiff') had filed O.S.No.617 of 2015 before the 1st Additional District Judge, Guntur, against 20 defendants. Defendants 6 to 8 are the petitioners in C.R.P.No.1169 of 2021 and C.R.P.No.1318 of 2020. The 5th defendant is the petitioner in C.R.P.No.1397 of 2021.

(3.) The case of the plaintiff is that his father had purchased an extent of Ac.1.96 1/2 cents of land in Sy.No.3 of Agthavarappadu Village, Pedakakani Mandal, Guntur District, by way of separate deeds of sale. Similarly, his mother, Smt. Dundi Venkata Ratnamma, had purchased Ac.1.00 of land and inherited Ac.1.00 of land through her mother Smt. Pittu Annapurnamma in Sy.No.3 of Agthavarappadu Village. Smt. Pittu Annapurnamma is said to have passed away, intestate, on 19/9/1988, after which Smt. Dundi Venkata Ratnamma inherited the said Ac.1.00 of land belonging to Smt. Pittu Annapurnamma. Thereafter, Dundi Sriramulu Reddy, the father of the plaintiff passed away on 12/10/1997 leaving behind his wife Smt. Dundi Venkata Ratnamma, 4 sons and a daughter. All these persons are said to have partitioned the aforesaid Ac.3.96 1/2 cents of land even before the demise of Sri Dundi Sriramulu Reddy and in any event executed a partition deed and registered the same on 3/4/2014 under Document No.2346/2014 in the office of the sub-registrar, Koritepadu. The parties to this deed of partition were Smt. Dundi Venkata Ratnamma, her 4 sons including the plaintiff herein, and her daughter. The plaintiff had been given absolute ownership over "-D' schedule property, which corresponds to 18 plots of land in the layout of the said Ac.3.96 1/2 cents.