NELLORE SUJANAMMA Vs. DESIREDDY SOMASEKHAR REDDY

JUDGEMENT

(1.) Defendant in the suit filed the above revision against the order dtd. 8/11/2022 in O.S.No.27 of 2014 on the file of Principal District Judge, Nellore.

(2.) Plaintiff filed suit O.S.No.27 of 2014 seeking the following relief: "Directing the defendant to execute a registered sale deed in favour of the plaintiff or his nominees within the time stipulated by the Hon"ble Court regarding the B" schedule property and deliver possession of the same to the plaintiff and if the defendant fails to do so, the same may be done through process of law and grant costs".

(3.) (a) In the plaint, it was contended interalia that plaint A" schedule property is a joint family property of defendant and her elder son Venkata Ranga Reddy and Srikar Reddy. They divided their property under a registered partition deed dtd. 9/7/2010. A" schedule mentioned property in the partition deed fell to the share of defendant and her elder son Venkata Ranga Reddy. B" schedule property referred in partition deed fell to the share of Srikar Reddy. The elder son executed a registered settlement deed dtd. 10/11/2010 in relation to his half share in favour of defendant. Thus, the defendant became absolute owner of property. The schedule property mentioned in the agreement is an extent of 2730 Ankanams, though it is mentioned as Ac.6.00 cents of land, which is fit for house sites with specific boundaries. Regarding delivery of property, it was mentioned in the plaint that defendant handed over land to the plaintiff for laying house plots, roads, tree guards, electricity and drainage. Plaintiff invested huge amount for that purpose.