LAWS(TLNG)-2021-6-55

S. ANURADHA Vs. C. V. N. BHASKAR RAO

Decided On June 25, 2021
S. Anuradha Appellant
V/S
C. V. N. Bhaskar Rao Respondents

JUDGEMENT

(1.) This Contempt Case is filed alleging willful disobedience of the order dt.06.11.2019 in W.P.No.2455 of 2019.

(2.) The petitioners herein had purchased the subject property under a registered sale deed dt.04.09.2017 from their previous vendors and they were in possession of the said property.

(3.) It appears that the vendors of the petitioners suppressed from the petitioners that the said property had been mortgaged with Union Bank of India (for short, ' the Bank' ) by deposit of it's title deed/registered sale deed No.10565 of 2008 for a loan taken by their vendors; and on coming to know of the same, the petitioners lodged a complaint on 12.01.2018 before the Station House Officer, Medipally Police Station alleging that their vendors committed offences of Cheating and Criminal Breach of Trust.