KURELLA VENKATA SATYAVATHI Vs. KANYAMAYINI DEVENDER YADAV

JUDGEMENT

(1.) This appeal, under section 96 C.P.C, is filed assailing the decree and judgment dated 29.12.2009 passed in O.S.No.169 of 2007 on the file of the I Additional District Judge, Guntur, whereby the suit filed by the appellant/plaintiff for cancellation of the sale deed dated 22.11.2006 in respect of the plaint 'A' schedule property was dismissed.

(2.) For the sake of convenience, parties to this appeal will hereinafter be referred as they are arrayed before the trial Court.

(3.) The case of the plaintiff, in nutshell, is that she got the land admeasuring 649-8/9 and house bearing Assessment No.162 (new Assessment No.616), Door No.4-1-23, situated in Ward No.5 (old Ward No.1), T.S.No.509 of Guntur town (hereafter, plaint 'A' schedule property) from her parents. Originally the said property along with plaint 'B' property and other properties were purchased by her father, by name Kurella Adinarayana Sastry, from Pannala Venugopala Krishna Murthy under registered sale deed dated 19.01.1959. Part of the property was sold by her father to Mogili China Kotaiah and to Beesa Venkata Subbamma under registered sale deeds. After death of plaintiff's father, her mother filed O.S.No.829 of 1986 against Beesa Venkata Subbamma and her son-in-law Veera Brahmam. The suit was partly decreed against which plaintiff's mother preferred A.S.No.238 of 1989 wherein the appellate court directed Venkata Subbamma and her adopted daughter to pay Rs.10,000/- in respect of the site occupied by them. Aggrieved by the said direction, Venkata Subbamma and her adopted daughter preferred S.A.No.576 of 1994 and the same is pending.