DAGGUBATI YEESWARA KRISHNA MOHAN Vs. M.V.SATYANARAYANA

JUDGEMENT

(1.) Heard Sri M. R. S. Srinivas, learned counsel for the petitioner and Sri Ch. Markondaiah, learned counsel for the respondents, and perused the material on record.

(2.) This civil revision petition under Article 227 of the Constitution of India has been filed by the 1st defendant in O.S.No.104 of 1995 (in short 'suit') pending in the Court of the V Additional Senior Civil Judge (Senior Division), Vijayawada (in short 'learned Court'). Muggula Ganga Ratnam, the mother of the present respondents No.1 to 6, filed O.S.No.104 of 1995 against Dhaggupati Yeeswara Krishna Mohan, 1st defendant in the suit/present petitioner for possession of the plaint schedule property and for future profits from the date of the suit till the date of delivery of possession after ejecting the 1 st defendant and his tenants, with other consequential reliefs.

(3.) The plaintiff Muggula Ganga Ratnam died. The case of the 1st defendant in the suit/present petitioner was that the husband of the plaintiff Muggula Ganga Ratnam had entered into an agreement of sale with him.