KOWTA SUBRAHMANYA SASTRY Vs. KOWTA CHANDRAMOULI

JUDGEMENT

(1.) This Second Appeal is filed by the defendants 1 and 2 in O.S.No.622 of 2007 on the file of the I Additional Senior Civil Judge, Guntur. The suit was filed by the 1st respondent herein, for the relief of cancellation of a registered Sale Deed, dated 09.04.2007, executed by the 2nd respondent in favour of the 2nd appellant. The suit was decreed by the trial Court on 26.06.2010. A.S.No.435 of 2010 filed by the appellants herein in the Court of the V Additional District Judge (Fast Track Court), Guntur, was dismissed on 31.07.2012. Hence, this Second Appeal.

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

(3.) The facts, that are relevant for the purpose of the second appeal, are as under: