VELURU PRABHAVATHI Vs. SIRIGIREDDY ARJUN REDDY

JUDGEMENT

(1.) Aggrieved by the order dt: 5/3/2024 in I.A.No.10/2024 in O.S No.87/2023 passed by learned VI Additional District Judge, Kadapa allowing the petition filed by the petitioner/defendant No.1 under order VII rule 11 C.P.C seeking to reject the plaint, the instant appeal is filed by the appellant/plaintiff.

(2.) The matrix of the case is thus:

(3.) While so, the 1st defendant filed I.A.No.10/2024 under order VII Rule 11 CPC seeking to reject the plaint on the ground that the plaintiff has, in plaint averments admitted the execution of sale deeds and gift deed and also admitted the possession of the 1st defendant over the suit schedule property and filed the suit after a lapse of 25 years of execution of registered sale deed dt: 30/10/1998 in favour of the 2nd defendant and therefore the suit is barred by limitation and hence the plaint is liable to be rejected.