G N KISHORE REDDY Vs. R VENUGOPAL RAO

JUDGEMENT

(1.) These two C.R.Ps. are filed against the common order dated 15-9-2003 passed by the Court of DC Additional Chief Judge, City Civil Court (Fast Track Court), Hyderabad in LA. Nos.257 of 2001 and 212 of 2003 in O.S. No.279 of 1999. Hence, they are disposed of through a common order:

(2.) Parties in both the revisions are identical.

(3.) The petitioner filed O.S. No.279 of 1999 in the Trial Court for the relief of declaration to the effect that the sale deed executed by the 4th respondent, (who is since dead), in favour of Respondents 1 to 3, is illegal and unenforceable in law. The petitioner is son of late G. V. Satyananaraana Reddy. The 4th respondent his stepmother. Respondent No.5 is his maternal uncle. It is his case that there is a settlement between himself, Respondent No.4 and Respondent No.5, in which the suit schedule property was settled upon him and contrary to the same, the 4th respondent has executed the sale deed in question.