P.RAJYALAKSHMI Vs. N.ADINARAYANA

JUDGEMENT

(1.) Heard Sri O. Manohar Reddy, learned Senior Counsel appearing on behalf of M/s OMR Law Firm, for the Civil Revision Petitioner and Sri Rajesh Babu, learned Counsel for the Respondent Nos.1 to 4.

(2.) The Petitioner herein is the Defendant No.1 in O.S.No.4 of 2018 on the file of Family Court-cum-IV Additional District Judge, Ananthapuramu. The said Suit is filed seeking declaration of title and possession. The Petitioner/Defendant No.1 filed Written Statement on 30/4/2018. In Para No.5 of the Written Statement, the Petitioner/Defendant No.1 has made the following averment:

(3.) It is stated at the bar that the Plaintiffs did not file any Rejoinder controverting the averments made by the Defendant No.1 as extracted hereinabove. After adducing the evidence by the Plaintiffs, got concluded that the Defendant No.1/Petitioner herein has filed I.A.No.76 of 2025 seeking following relief :