BURRA YADAGIRI Vs. RAZIA BEGUM

JUDGEMENT

(1.) Heard Sri S. Bhooma Goud, learned Counsel for the revsion petitioners and Sri M. Basith Ali Yavar, learned Counsel for the respondent Nos.1 and 2.

(2.) This revision is directed against the order, dated 17.3.2009, passed by the learned Senior Civil Judge, Siddipet, Medak District, on the Memo filed by the plaintiffs on 17.3.2009 in OS No. 174 of 2006 on his file.

(3.) The plaintiffs sued the defendants for a declaration of the joint ownership of the plaintiffs and defendant Nos.l and 2 over the suit schedule lands and to declare the validation of the unregistered sale deed and 13(b) certificate to be null and void and not binding on them and for other consequential reliefs including partition and possession. The suit was contested by the defendant Nos.3 and 4 and other defendants and is in the process of trial.