AGRAHARAPU VEERA VENKATA SATYANARAYANA Vs. PERURI MANI MANIKYAMBA

JUDGEMENT

(1.) The present Civil Revision Petition is filed questioning the Order dtd. 17/8/2023 passed in I.A.No.131 of 2023 in O.S.No.57 of 2014 by the VI Additional District Judge, Kakinada, East Godavari District.

(2.) The Petitioner is the Plaintiff. The suit O.S.No.57 of 2014 was filed by the Petitioner for the relief of declaration that he has right, title and interest in 16/70 undivided share in the plaint schedule property as per the registered packet Will executed by one Agraharapu Meena Rao, who got the same with limited rights as per registered Settlement Deed dtd. 14/12/1957 executed by Mallavarapu Satyanarayana and other consequential reliefs.

(3.) The plaint pleadings are as follows:-