GUDAPATI VENKATA SESHU SUPRIYA Vs. GUDAPATI VENKATESWARLU

JUDGEMENT

(1.) Challenging the judgment, dtd. 24/4/2017, in Original Suit No.321 of 2011, on the file of the Court of III Additional District Judge, Guntur (for short, "the learned Additional District Judge"), the appellant by name Gudapati Venkata Seshu Supriya, Daughter of Murali Krishna, aged about 10 years as on the date of Appeal, who was the minor defendant in the above said Suit, filed the present Appeal.

(2.) The parties to this Appeal will hereinafter be referred to as described before the trial Court, for the sake of convenience.

(3.) The case of the plaintiff, in brief, according to the averments in the plaint, is that the plaintiff filed the Suit to declare that the sale deed, dtd. 19/7/2011, bearing registered No.6033/2011 on the file of Sub-Registrar Office, Nallapadu is illegal, null and void. The plaintiff is the father of Gudapati Murali Krishna and paternal grandfather of the minor i.e., defendant Gudapati Venkata Seshu Supriya. The plaintiff had two sons Murali Krishna and Sai Babu and two daughters Patibandla Vijaya Lakshmi and V. Santha Kumari. The said Santha Kumari died about 12 years back and the plaintiff"s wife also died about 10 years back. The plaintiff worked in APSRTC and out of his personal earnings, he purchased the house site under a registered sale deed, dtd. 26/7/1978, from Goli Sambasiva Rao and thereafter he constructed a house in the said property and the Municipal authorities allotted Dr.No.2-4- 28 and the said property is described as schedule property.