G.HARI BABU Vs. K.JAVARAM REDDY

JUDGEMENT

(1.) The defendants, in O.S.No.125 of 2003 on the file of the II Additional District Judge, Ranga Reddy District at L.B.Nagar, Hyderabad, are the appellants in the present Appeal Suit, preferred under Section 96 of the Code of Civil Procedure (for brevity, CPC).

(2.) Heard Sri B.Venkat Rama Rao, learned counsel for the appellants, and Sri V.N.R.Prashanth, learned counsel for the respondents, apart from perusing the material available before this Court.

(3.) This Appeal Suit challenges the judgment and decree, dated 22.11.2004, passed by the learned II Additional District Judge, Ranga Reddy District at L.B.Nagar, Hyderabad in O.S.No.125 of 2003, instituted by the respondents herein, praying for cancellation of two sale deeds, in respect of the suit schedule property, bearing document Nos.9208/02 and 9209/02, dated 26.10.2002, and for a direction to the defendants to execute the deed of cancellation before the Sub-Registrar, Medchel.