GOLLA DHARMANNA Vs. SAKARI POSHETTY

JUDGEMENT

(1.) This revision is filed challenging the Docket order dt.07.06.2013 in OS.No.41 of 2011 on the file of the Senior Civil Judge, Adilabad.

(2.) The petitioner is the plaintiff in the suit. The suit was filed by petitioner seeking a declaration of his title in respect of an extent of Acs.7.38 gts. in Sy.No.51/A at Buddikonda Shivar Mandal, Neredigonda District, Adilabad, for a perpetual injunction restraining the respondents/defendants from interfering with the alleged peaceful possession and enjoyment of the plaintiff in respect of the above land; for correction of the entry in Revenue records relating to the Pattadar column by deleting the name of one Ramulu and substituting the name of the plaintiff; and costs.

(3.) The defendant Nos.1 to 3 filed a written statement opposing the claim of the plaintiff. Issues were framed and trial commenced. The affidavit of PW1 in lieu of chief-examination was filed; he entered the witness box and confirmed the said affidavit as true. He also marked Exs.A.1 to A.33. He also sought to mark a document filed as Kharidnama dt.19.07.1974.