AVUTHU RANGAMMA Vs. AVUTHU RAMA SUBBA REDDY

JUDGEMENT

(1.) This second appeal is filed aggrieved against the Judgment and decree dtd. 28/9/2011 in A.S.No.182 of 2007 on the file of the VIII Additional District and Sessions Judge (Fast Track Court), Vijayawada, Krishna District, confirming the Judgment and decree dtd. 21/6/2007 in O.S.No.261 of 2004 on the file of the Rent Controller cum IV Additional Junior Civil Judge, Vijayawada.

(2.) The 1st appellant herein is the sole defendant and the respondent is the plaintiff in O.S.No.261 of 2004 on the file of the IV Additional Junior Civil Judge, Vijayawada.

(3.) The plaintiff initiated action in O.S.No.261 of 2004 on the file of IV Additional Junior Civil Judge, Vijayawada, with a prayer to cancel the revocation deed dtd. 16/8/2003 purported to have been executed by the defendant, unilaterally revoking gift of the plaint schedule property to the plaintiff made under the registered gift deed dtd. 7/6/1973, declaring that the said revocation deed as illegal, ab initio, null and void, inoperative and unenforceable and also to grant permanent injunction in favour of the plaintiff by restraining the defendant from ever interfering with the plaintiff's peaceful possession and enjoyment of the plaint schedule property or high handedly encroach upon the property to whatsoever manner and for costs.