PINNAMSHETTY KAVITHA Vs. GAJELLI GANGADHAR

JUDGEMENT

(1.) This revision petition is directed against the order, dated 7-11-2006 in I.A. No.59 of 2006 on the file of the Court of the Senior Civil Judge at Jagital.

(2.) The facts, in brief, are as under :

(3.) Pending I. P.No.25 of 2005 the 5th respondent/1st respondent herein filed I.A. No.59 of 2006 under Section 4 of the Act to adjudicate the genuineness of a Gift Deed executed by Katkam Sangaiah in favour of his daughter Pinnamshetty Kavitha alleging that the same was nominal and fictitious and brought into existence only to defraud the creditors. It is contended by him that the house property bearing Door No. 2-1-113 which was conveyed under the said Gift Deed dated 7-7-2005 is liable to be included in the Schedule-B properties to I.P. No.25 of 2005 for making complete distribution of property of Katkam Sangaiah. The beneficiary under the said document Pinnamshetty Kavitha was arrayed as respondent No.2 to LA. No.59 of 2006. She filed a counter opposing the said application and denying the allegation that the gift deed dated 7-7-2005 was only nominal and fictitious.