LAWS(APH)-2019-9-33

A ARCHANA Vs. D UMA MAHESHWAR REDDY

Decided On September 03, 2019
A Archana Appellant
V/S
D Uma Maheshwar Reddy Respondents

JUDGEMENT

(1.) This revision petition is directed against the order of the Court of the learned V Additional District Judge-cum-Family Court, Titupati, in I.A.No.201 of 2018 in O.S.No.181 of 2013.

(2.) The petitioner, as plaintiff, filed the suit against respondent basing on three deeds of mortgage for different amounts, in all for Rs.48,40,000/-. 'A' and 'B' schedule properties in the plaint are covered by registered mortgage deeds dated 14.10.2010 and 13.04.2011 respectively. Whereas, 'C' schedule property shown in the plaint, is alleged to have been covered by an unregistered mortgage deed.

(3.) It is stated that the respondent, as defendant, admitted all these transactions in the written statement and had set up a plea of discharge.