SIDDIQUE AHMED Vs. ADALA JANGAIAH DIED PER LRS

JUDGEMENT

(1.) This Civil Miscellaneous Appeal, under Order 43 Rule 1 of CPC, is directed against the order dated 23.07.2019 passed in I.A.No.722 of 2019 in O.S.No.725 of 2019 on the file of the Court of the V Additional District Judge, Ranga Reddy at L.B.Nagar, wherein and whereby the petition, filed under Order 39, Rules 1 and 2 CPC, by the respondent Nos.1 and 2 herein, who are the plaintiffs in the said suit, was allowed.

(2.) From the record, it appears that there is a checkered litigation between the parties to this appeal. The facts that are germane for filing of the present Civil Miscellaneous Appeal, though technically not necessary for disposal of this CMA, are as follows:

(3.) The respondent Nos.1 and 2 herein filed O.S.No.725 of 2019 before the trial Court seeking declaration to declare that the registered sale deed bearing Document No.21110 of 2019 dated 03.7.2019 is sham, null and void and not binding on them and for a consequential perpetual injunction.