KAVALI NIRMALAMMA Vs. KAILAS INDUSTRIAL GAGES LTD.

JUDGEMENT

(1.) Challenging the order dated 19.12.2019 passed in CFR No.2623 of 2019 on the file of the Court of the Principal Junior Civil Judge, Sangareddy, the petitioners filed the present Civil Revision Petition under Article 227 of the Constitution of India.

(2.) The factual scenario behind the present litigation is that the petitioners themselves have filed O.S.No.27 of 2019 on the file of the Court of the I Additional District Judge, Medak at Sangareddy, for partition and separate possession, claiming that the plaintiffs and defendant Nos.1 and 2 are the daughters and only son of one Gangaiah who inherited the suit schedule property of Ac.5-07 gutnas in Sy.No.440 situated at Gandigudem village, Sangareddy District, from his father. Hence they claim that they are having 1/4th share in their ancestral land as coparceners along with their brother and sister namely B. Balraj and Manne Laxmamma @ Jayamma. It is the further contention of the petitioners that the first defendant in the said suit created a document in favour of the 5th defendant in the suit by showing the name of the father of the plaintiffs as executant in respect of the suit schedule property in order to deprive the shares of the plaintiffs. It is further contended that in the said suit, the petitioners have got an order of status quo in respect of the suit schedule property.

(3.) Now the petitioners filed the present unnumbered suit before the Court of Principal Junior Civil Judge, Sangareddy, seeking a declaration of certain sale deeds and AGPA are null and void contending that the first defendant in the present suit, who is the 5th defendant in the earlier suit i.e.O.S.No.27 of 2019, executed a sale deed in favour of 2nd defendant and that the 2nd defendant has executed sale deed in favour of 3rd defendant.