SWARNA PRIYA Vs. G KOTESWARA RAO

JUDGEMENT

(1.) THIS Civil Revision Petition arises out of Order, dated 02.06.2014, in IA.No.1334 of 2012 in OS.No.116 of 2012, on the file of the Court of the learned I Additional District Judge, Ranga Reddy District at L.B.Nagar, Hyderabad.

(2.) PETITIONER herein is defendant No.1 in the aforesaid suit filed by respondent No.1 herein for declaration that gift deed, dated 02 -12 -2011, executed by respondent No.2 in favour of the petitioner is null and void and for cancellation of the same. Curiously, the petitioner filed IA.No.1334 of 2012 for a direction to respondent No.1/plaintiff to deposit the rent of Rs.50,000/ - per month before the Court in respect of the property, which is subject matter of the suit. This application was dismissed, and in my view, rightly by the lower Court.

(3.) I heard of no provision under the Code of Civil Procedure (CPC) where a defendant in a case of this nature can claim such a relief.