GUNDA RAJANNA Vs. P ANNAPURNA

JUDGEMENT

(1.) this revision petition is directed against the order dated 1-1-2004 in transfer op No.207 of 2004 on the file of the principal district judge, warangal whereunder os No.223/2003 has been withdrawn from the file of i additional senior civil judge, warangal and transmitted to the court of the i additional district judge, warangal for trial and disposal alone with os No.1 1/2003.

(2.) os No.223/2003 is filed by the revision petitioner seeking a decree for declaration that three registered gift deeds purported to have been executed by him in favour of the defendant, i.e., the respondent in this revision petition are void and unenforceable and also seeking injunction restraining the defendant from interfering with his peaceful possession and enjoyment of the suit schedule properties. The plea of the plaintiff in the said suit is that he was kidnapped by the defendant and her associates and his signatures and thumb impressions were obtained on various papers and registers, on the basis of which, the three gift deeds in question bequeathing the suit schedule house property in favour of the defendant were brought into existence.

(3.) os No. 11/2003 is filed by the respondent herein who is the defendant in os No.223/2003 against the revision petitioner seeking a declaration that she is the absolute owner of the suit schedule property and that the will dated 6-7-1987 alleged to have been executed by her mother bequeathing the suit schedule property in favour of the revision petitioner is false and fabricated and for other incidental reliefs.