VENIGANDLA KOTESWARAMMA Vs. CHANDRA SEETHAMMA

JUDGEMENT

(1.) The present Civil Revision Petition is filed against the order dtd. 11/8/2014 in I.A.No.233 of 2011 in I.A.No.143 of 1989 in O.S.No.35 of 1980 on the file of Principal Senior Civil Judge, Narasaraopet.

(2.) The petitioner is plaintiff and she had filed a suit O.P.No.106 of 1978 before Subordinate Judge, Narsaraopet which was renumbered as O.S.No.35 of 1980. The suit was filed seeking partition of plaint "A' and "B' schedule properties and allot 1/4th share to the petitioner and put her in possession among other reliefs. After contest, a preliminary decree was passed in favour of the petitioner on 29/4/1988. The Defendant Nos.16 to 18 thereupon had filed A.S.No.1887 of 1998 before this Hon'ble High Court questioning the preliminary decree. Vide Judgment and Decree dtd. 20/3/2009, this Court allowed the appeal and set-aside the preliminary decree and judgment.

(3.) On verification, it is noticed that the petitioner had filed Civil Appeal No.9546 of 2013 before the Hon'ble Supreme Court of India questioning the Judgment and Decree dtd. 20/3/2009 in A.S.No.1887 of 1998. The Hon'ble Supreme Court had considered the merits of the case, passed a detailed judgment dtd. 19/1/2021, whereunder, the Civil Appeal was allowed and Judgment and decree in A.S.No.1887 of 1998 was set-aside. Consequently, the preliminary decree of the trial Court stood restored.