SAKUNTALAMMA Vs. K.V. GOVINDASWAMY AND ORS.

JUDGEMENT

(1.) SINCE these Revisions arise out of the same suit between the same parties, they are being disposed of by this common order. Heard Sri O. Udaya Kumar, learned counsel for petitioner in both the Revisions and Sri S.V. Muni Readdy, learned counsel for 1st respondent in both the Revisions.

(2.) THE petitioner herein is 1st defendant in the suit O.S. No. 462 of 2006 on the file of I Additional Junior Civil Judge, Chittoor. This suit was filed against her and others by 1st respondent herein for a perpetual injunction restraining them from interfering with 1st respondent's peaceful possession and enjoyment of the plaint schedule property and for costs.

(3.) THEREAFTER 1st respondent herein filed I.A. No. 303 of 2014 to frame additional issue - "whether the registered relinquishment deed dt.20 -07 -1978 under Ex.A -5 was executed by Alimelamma and her daughters viz., 1st defendant herein and Lakshmamma in favour of K. Venkata Swamy and his brother 2nd defendant herein with regard to their entire immoveable and moveable properties rights, is true and correct -