GHANTASALA RAGHUNATH RAO Vs. GHANTASALA SAVITRI

JUDGEMENT

(1.) The miscellaneous case was listed for orders on the question of condonation of delay in filing the civil revision. However, with the consent of the learned counsel for the parties, both the matters were finally heard, as I directed both the learned counsel to come ready for final disposal in my order dated 14-7-1987.

(2.) Defendant is the petitioner in this civil revision which has been filed long after the period of limitation. After the appearance of the opposite party, while proposing to finally dispose of the matter the lower Court records were called for.

(3.) The suit is in respect of a house in Berhampur town which is claimed to be in possession of the plaintiff. She has made a simple prayer for prohibitory injunction against defendant and has also valued the suit accordingly. However, explaining her possession in the plaint, she asserted title to the land and the house claiming that she purchased the land from her earning in the name of her father. She claimed that the made of earning was not an approved mode in the society. She claimed to be maintaining her parents and to have constructed the house from the said source. On death of the parents, defendant was interfering with her peaceful possession for which the suit was to be filed.