KARRA NAVAMANI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This civil revision petition is directed against orders of the Principal Junior Civil Judge, Avanigadda, in I.A.No.936 of 2017 in O.S.No.91 of 2013, dated 07.09.2017.

(2.) The plaintiff is the petitioner. She laid the above suit against the respondents for grant of permanent injunction restraining them in any way interfering with her peaceful possession and enjoyment of the plaint schedule property and for costs.

(3.) The property in plaint schedule is described as wet land in R.S.No.1348/2A to an extent of Ac.0.52 cents out of Acs.3.00 at Koduru village within the limits of Avanigadda in Krishna District, within the boundaries set out therein. The case of the petitioner, as seen from the plaint, is that the 4th respondent executed an agreement for sale agreeing to sell the above land for consideration of Rs.1,00,000/- on 05.05.2008, and that possession of the land was also delivered to her pursuant thereto. She further contended that the 4th respondent tried to interfere with the possession and enjoyment of the land and began to complain to the 3rd respondent stating that it was an assigned land, who had also enquired into it, and thus, her possession being under threat, she sought such relief. During pendency of the suit, respondent Nos.5 and 6 were added as defendants, as per orders of the trial Court in I.A.No.122 of 2014, dated 14.09.2016.