NARNE ESTATES PVT. LTD. Vs. RAJ KUMARI

JUDGEMENT

(1.) THESE two Civil Revision Petitions arise between the same parties, albeit, under different suits.

(2.) FOR convenience, the parties are referred as they are arrayed in C.R.P. No. 3591 of 2013.

(3.) THE petitioner filed O.S. No. 1697 of 2011 in the Court of the VIII Additional Senior Civil Judge, Ranga Reddy District for permanent injunction restraining the respondent and her sister from interfering with its possession of the suit schedule property. It is the pleaded case of the petitioner that it has purchased the suit schedule property under agreements of sale -cum -General Power of Attorney from Khairunnisa Begum, the respondent and her sister Munna Bai. It appears, defendant No. 2, died and her legal representatives were brought on record. In that suit, the respondent has filed I.A. No. 1796 of 2012 under Order VII Rule 11 CPC and defendant Nos. 3 to 7 have filed I.A. No. 439 of 2012, for rejection of the plaint.