BOLLAREDY BRAHMANANDA REDDY Vs. BOLLAREDDY SEETHAYAMMA

JUDGEMENT

(1.) This C.M.A. is filed by the defendants in O.S. No.151 of 2004, on the file of the Senior Civil Judge, Nuzivid, Krishna District.

(2.) The appellants are the sons of the respondent herein. The respondent filed the suit, for the relief of declaration of title and recovery of possession, in respect of the suit schedule property. According to her, the suit land was originally owned by her father, and he gifted the same to her, through a gift deed dated 3-12-1957. It was her case that ever since then, she is in possession and enjoyment of the property, and that during the life time of her husband, he was looking after it. She contended that after the death of her husband in the recent past, the appellants have taken over the possession of the property and denied her any benefit of it.

(3.) The respondent filed I.A. No. 1993 of 2004, under Order 40 Rule 1 C.P.C., for appointment of a Receiver. The application was resisted by the appellants herein. Through order dated 12-4-2006, the trial Court allowed the I.A. Hence this C.M.A.