NARRA VENKAT RAM REDDAY Vs. NARRA SUSHEELA

JUDGEMENT

(1.) This appeal is filed by the plaintiff in O.S. No. 2 of 1992 on the file of Subordinate Judge, Siddipet. The sole appellant died during the pendency of the appeal and his legal representatives are brought on record.

(2.) For the sake of convenience, the parties are referred to as arrayed in the suit.

(3.) The 1st defendant is the daughter-in-law of the plaintiff and the 2nd defendant is the son of the 1st defendant. The suit was filed for the relief of cancellation of gift dated 30-11-1991 executed by the plaintiff in relation to Ac.23.22 guntas, and for perpetual injunction to restrain the defendants from interfering with his possession over the suit schedule property of about 31 acres.