PALPANURI ANITHA Vs. PANCHALINGALA PRAVEEN KUMAR

JUDGEMENT

(1.) This Civil Revision Petition, under Article 227 of the Constitution of India was directed against the order dated 06.01.2020 made in I.A.No.2139 of 2019 in O.S.No.247 of 2016 on the file of the Court of the Principal Junior Civil Judge, Sangareddy, wherein and whereby the trial Court dismissed the said I.A. filed by the petitioners.

(2.) One Panchalingala Praveen Kumar and his daughter Panchalingala Laxmipriya being in plaintiffs 1 and 2 filed the above said suit against one Chakali Laxmi for cancellation of sale deed and for consequential permanent injunction.

(3.) The case of the plaintiffs was that they are the joint owners and possessors of agricultural land to an extent of Ac.1-01 guntas in Sy.No.71/1 situated in Irgipally village, Sangareddy Mandal, Medak District. The said land originally belongs to one Chakali Mallaliah. Since the said Mallaiah was in need of money, he offered to sell the said land to the plaintiff No.1 and his wife late Chakali Haritha. The first plaintiff and his wife paid the entire sale consideration of Rs.82,000/- to said Mallaiah and Mallaiah in turn executed a sale deed conveying the title and possession of the suit schedule property to them on 22.04.2009, under a registered document No.3473 of 2009 in the office of the Sub-Registrar, Sangareddy. Later on the said land was mutated in the name of the first plaintiff and his wife. Since then the first plaintiff and his wife are in possession and enjoyment of the said land by developing it. The wife of the first plaintiff died on 02.09.2013 due to which the first plaintiff suffered mental depression.