THOTA VENKAT REDDY Vs. POLAMONI JANGAIAH GOLLA JANGAIAH

JUDGEMENT

(1.) This Civil Miscellaneous Appeal is filed challenging the order dt.11.11.2019 passed in I.A.719 of 2019 in O.S.No.444 of 2019 on the file of XIII Additional District and Sessions Judge, Ranga Reddy District, at L.B. Nagar.

(2.) The appellants herein are legal representatives of the deceased- 1st plaintiff in O.S.No.444 of 2019 and the 2nd plaintiff therein. The case of the appellants/plaintiffs

(3.) The said suit was filed by the plaintiffs for declaration that sale Deeds bearing Doc.Nos.371/1961 dt.15.06.1961 (Ex.P5), Doc.No. 161/1965 dt.15.02.1965(Ex.P6) and Doc.No.295/1969 dt.16.04.1969 (Ex.P7) are null and void and not binding on them, and for recovery of possession of the suit schedule property apart from giving a direction to the Revenue Officer to incorporate their names in the Revenue Records.