PRAKASH RAO DANDGEY Vs. SATYANARAYANA DANDGEY

JUDGEMENT

(1.) THIS civil revision petition is filed against order, dated 16.07.2010, in I.A.No.607 of 2010 in O.S.No.984 of 2002, on the file of the learned III Additional Senior Civil Judge (FTC), Ranga Reddy District.

(2.) I have heard Sri Prabhakar Sripada, learned counsel for the petitioner, and Sri D.L.N.Goud, learned counsel representing respondent Nos.1 and 2.

(3.) THE above -mentioned suit was filed by respondent No.2 for declaration that gift settlement deed, dated 06.02.2001, executed in favour of the petitioner is null and void and for consequential relief of cancellation of the said gift settlement deed. The relief of mandatory injunction against respondent No.3 for removal of the entries made in pursuance of the said gift settlement deed was also sought.