PILLUTLA PARDHASARADHI SASTRY Vs. VALIVETI SIVA JYOTHI

JUDGEMENT

(1.) This civil revision petition is filed by the petitioners/plaintiffs under Article 227 of the Constitution of India challenging the intermittent order dtd. 11/9/2024 passed in O.S.No.200 of 2023 by the Principal Civil Judge (Junior Division), Tenali, whereby, the Trial Court rejected the request of the plaintiffs to mark documents of 3rd parties.

(2.) For the sake of convenience, the parties to the revision will hereinafter be referred as plaintiffs and defendants, as arrayed before the Trial Court in O.S.No.200 of 2023.

(3.) The petitioners-plaintiffs filed suit O.S.No.200 of 2023 as against the respondents - defendants seeking to declare the registered sale deed document No.695/2022 dtd. 12/5/2022 said to have been executed by defendant Nos.2 and 3 in favour of defendant No.1 at J.S.R.O. Kollipara as null and void and not binding on the plaintiffs and to restrain the defendants to alienate/mortgage/transfer the suit schedule property. In the said suit, the respondents/defendants raised a specific plea in their written statement that the plaintiffs have not filed any document to show that the plaint schedule property was purchased by Pillutla Lakshmi Narasimha Sastry for the purpose of Brahmin Choultry. The plaintiffs also have not filed any documents to show that the said Pillutla Lakshmi Narasimha Sastry gifted the plaint schedule property to the Brahmin Community.