OGGU ANANDA KUMAR Vs. TAMMU VIJAYA LAKSHMI

JUDGEMENT

(1.) The present Revision Petition is filed against the interlocutory order dtd. 3/2/2018 passed in I.A.No.943 of 2015 in O.S.No.1486 of 2012 on the file of the Court of the Learned III Additional Senior Civil Judge, Vijayawada, Krishna District.

(2.) The petitioners herein are the defendants in the main suit. Originally the suit was filed by the plaintiff seeking to declare the Sale Deed dtd. 3/10/2012 as null, void, unenforceable, liable to be set aside and for consequential relief of permanent injunction restraining the defendants from interfering with the peaceful possession and enjoyment of the plaintiff over the suit schedule property.

(3.) The facts leading to the suit are that the plaintiff had approached the 1stdefendant for availing loan of Rs.25,000.00 and in that context, the 1stdefendant contemplated a condition to execute General Power of Attorney (for short "G.P.A") with regard to the agricultural land in the name of the 1stdefendant. The plaintiff left without any alternative executed the G.P.A and the same was registered on 4/3/2010. The plaintiff agreed to pay the loan amount with interest @ 24% p.a.