G. RAMA CHANDRA REDDY Vs. GARISA VENKATA REDDY

JUDGEMENT

(1.) Plaintiffs in the suit filed the above civil revision petitions under Article 227 of the Constitution of India.

(2.) CRP Nos.108, 102 and 103 of 2022 are filed against separate orders, dtd. 28/11/2022 in I.A.Nos.864, 865 and 866 of 2022 respectively on the file of learned VI Additional District Judge, Kadapa.

(3.) Respondents/plaintiffs filed O.S.No.13 of 2012 for declaration of title, permanent injunction and alternatively for the relief of recovery of possession of suit schedule property. Suit schedule property is Ac.4-00 cents of land in D.No.28/1A. Plaintiffs are claiming title to the property by virtue of registered sale deed, dtd. 2/2/2007 and, also the rectification deed, dtd. 16/6/2008 with regard to sub-division number of the suit survey number.