BONGUNOORI BAL REDDY Vs. D V SATYANARAYANA RAJU

JUDGEMENT

(1.) THE respondents filed O. S. No. 579 of 2006 in the Court of Junior Civil Judge, medchal, Ranga Reddy District, against the petitioners for the relief of perpetual injunction in respect of Ac. 2. 0 V2 guntas of land in sy. No. 230/aa of Dommar Pochampally village. Quthbullapur Mandal, Ranga Reddy district. It was pleaded that the respondents purchased the land through document dated 11-05-2006, from the registered owner, represented by his power of attorney ana ever since then they are in possession of the land. They complained that the petitioners are interfering with their possession and enjoyment of the land. With these allegations, they have also filed I. A. No. 1923 of 2006, under Order XXXIX Rules 1 and 2 C. P. C.

(2.) THE petitioners, on the other hand, filed a counter, stating that they are in possession and enjoyment of Ac. 1. 38 guntas of land, in that survey number, ever since 1959. The original pattadar and his brothers are said to have executed unregistered document dated 26-08-1971, and that the same was regularized on 18-01-2006 by the competent authority. According to them, the total extent of the land is Ac. 9. 01 guntas, and over a period of time, the sons of the original owner sold away the entire land and there was nothing to be sold in favour of the respondents.

(3.) THE trial Court allowed the I. A. , through order dated 23-04-2007. Aggrieved thereby, the petitioners filed C. M. A. No. 124 of 2007 in the Court of I Additional District and sessions Judge, Ranga Reddy District. The appeal was dismissed on 27-04-2001. Hence, this revision.