MANNAM VENKATESWARLU Vs. MANNAM VENKATESWARLU

JUDGEMENT

(1.) The present Civil Revision Petition is filed against the Docket order passed in I.A.No.761 of 2013 in A.S.No.100 of 2013 dtd. 22/8/2014 on the file of the Court of the Family Judge, Ongole, Prakasam District.

(2.) The Relevant facts so far:-

(3.) The petitioners herein are the defendants. The respondents filed suit to declare the registered Settlement Deed vide document No.225/2006, dtd. 17/2/2006 executed by the Defendant No.1 in favour of Defendant No.2, as illegal and void. Further relief of consequential permanent injunction was sought. The trial Court after an elaborate trial passed a detailed Judgment on 8/4/2013 dismissing the suit. The unsuccessful plaintiffs/petitioners herein filed A.S.No.100/2013 before the Family Court Judge, Ongole.