SIVELLA YADAIAH Vs. V. PRUTHVI

JUDGEMENT

(1.) The petitioners in all these Revisions are defendant Nos.1 to 7 in O.S.No.167 of 2014 and O.S.No.168 of 2014, and defendant Nos.1 to 6 and 8 in O.S.No.169 of 2014.

(2.) The above suits were initially filed by the respective 1st respondents in the Civil Revisions for cancellation of Deeds of Rectification and of Sale Deeds executed in 2013 etc.

(3.) The petitioners engaged a counsel after receiving summons and filed Vakalat through the counsel on 07.04.2014. They failed to file Written Statement till 30.10.2014 though nine adjournments were given.