SMT.VUPPALAPATI SESHU KUMARI Vs. SRI.B. DAYAKARREDDY

JUDGEMENT

(1.) A.S.No.4 of 2009 was dismissed by the learned V Additional District and Sessions Judge, Ranga Reddy at L.B.Nagar, vide judgment dated 23.03.2017, confirming the judgment dated 01.12.2008 passed by the learned Principal Junior Civil Judge, Ranga Reddy District at L.B.Nagar, decreeing O.S.No.984 of 2004. Aggrieved by these concurrent judgments, the defendant in the suit is in second appeal.

(2.) Parties shall hereinafter be referred to as arrayed in the suit.

(3.) O.S.No.984 of 2004 was instituted by the plaintiff seeking a declaration that he was the absolute owner of the suit schedule property and for delivery of its vacant possession. He also sought a declaration that the sale deed bearing Document No.3127 of 1997 dated 24.07.1997 subsequently executed in favour of the defendant was not binding on him. The suit schedule property was Plot No.1, admeasuring 302 square yards, situated in Sy.No.140, Almasguda Village, Saroornagar Mandal, Ranga Reddy District. The boundaries of the suit plot as per the plaint schedule were: 'North : Almasaguda Village Boundary, South : Plot Nos.2 and 3; East : 25' wide Road; West : Main Road.'