N JAYAMMA Vs. N SANTOSH KUMAR

JUDGEMENT

(1.) THIS Civil Revision Petition arises out of order, dated 18.11.2014 in I.A.No.802 of 2014 in O.S.No.196 of 2006 on the file of learned XI Additional District Judge (Fast Track Court), Ranga Reddy District at L.B.Nagar.

(2.) RESPONDENT No.1 filed the above -mentioned suit for specific performance of agreement of sale against the petitioners and respondent Nos.2 and 3. The petitioners filed the above - mentioned I.A. under Section -10 read with Section -151 of the Code of Civil Procedure for staying of the said suit on the plea that respondent No.3 filed O.S.No.1071 of 2003 on the file of learned IV Additional Senior Civil Judge (Fast Track Court), Ranga Reddy District at L.B.Nagar for partition of a part of the suit schedule property; that the said suit was dismissed on 29.09.2009, against which, respondent No.2 has filed A.S.No.670 of 2009 in this Court and secured an order of interim injunction restraining petitioner Nos.1 and 2 and others from alienating the suit schedule property; and that as the subject matter of the present suit is part of the suit schedule property in the said suit, the present suit needs to be stayed. The lower Court has, however, dismissed the said application. Feeling aggrieved by the said order, defendant Nos.1 to 5 have filed this Civil Revision Petition.

(3.) I have heard Sri A.H.Chakravarthy, learned counsel for the petitioners and Sri P.Chandra Sekhar Reddy, learned counsel for respondent No.1 and perused the record.