BANDARU VENKANNA BABU Vs. L.RAVINDER GOUD

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed challenging the order dt.06.06.2020 in I.A.No.715 of 2019 in O.S.No.280 of 2019 on the file of XIV Additional District Judge, Ranga Reddy District, at L.B. Nagar.

(2.) The appellant herein is plaintiff in the above suit.

(3.) He filed the said suit against the respondents contending that respondent nos.1 and 2 claimed to be owners of plaint 'A' Schedule plots, having purchased them from 3rd respondent who was a registered General Power of Attorney holder of respondent nos.4 and 5 under a registered Power of Attorney dt.05.11.2007; that the appellant purchased the plots under a registered Sale Deed dt.19.02.2016; that the total sale consideration was Rs.1,30,29,000/-; that vacant possession of the plots was given to him; that when he went to level the plots for their development, he came to know from Police that 7th respondent lodged a report dt.18.08.2016 vide Crime No.466 of 2016 claiming title to Plaint 'B' and 'C' Schedule plots; and on further enquiry, the appellant came to know that O.S.No.1114 of 2014 was pending for declaration of title to the Plaint 'A' Schedule plots which was filed by respondent nos.3 to 5 against respondent nos.6 to 8 before the I Additional District Court, Ranga Reddy District, at L.B. Nagar; and that O.S.No.1204 of 2015 for the same relief in respect of the same plots was also filed by respondent nos.1 and 2 against respondent nos.3 to 10 in the same Court, and the same are pending.