R.MADAVA RAJU Vs. C.SIDDA RAJU

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India, is filed by the petitioner/plaintiff aggrieved by the order, dtd. 6/3/2024, passed in I.A. No.561 of 2022 in O.S. No.91 of 2013 by the learned Civil Judge (Senior Division), Srikalahasti (for short, "the trial Court"), wherein the trial Court allowed the Interlocutory Application, filed under Order XVI, Rules 1 and 2 of the Civil Procedure Code, 1908 (for short, "the CPC") to summon the Tahsildar, Sathyavedu Mandal, and C.E.O., Sathyavedu Primary Agricultural Co-operative Society (PACS), Rachapalem, Sathyavedu Mandal.

(2.) Heard Sri P. Gangarami Reddy, learned counsel for the revision petitioner, and Sri S. Varadarajulu, learned counsel for respondents, and perused the record.

(3.) The petitioner is the plaintiff and the respondents are defendants before the trial Court in O.S. No.91 of 2013. The suit is filed for specific performance, directing the defendant No.1 to come and execute the registered sale deed in favour of the plaintiff in terms of agreement of sale letter, dtd. 30/4/1985, to an extent of Ac.2.85 cents in S.No.86 of P.V.Puram village accounts, Sathyavedu Mandal, Chittoor District and to declare that the alleged gift settlement deed, dtd. 6/9/2011, executed by defendant Nos.1 and 2 in favour of defendant No.3 as null and void.