M/ S. KUMAR AND CO Vs. A. ANJANEYULU

JUDGEMENT

(1.) Since common issues of fact and law arise for consideration in these Civil Miscellaneous Appeals, they are being disposed of by this Common Order.

(2.) The suits out of which these Appeals arise are filed in the Court of the XV Additional District Judge - cum - II Additional Family Judge, Ranga Reddy District, at Kukatpally for cancellation of registered Agreements of Sale - cum - General Power of Attorney bearing different dates in respect of alleged undivided shares of vacant land of various extents in Sy.No.1011/10 of Kukatpally, Balanagar Mandal, Ranga Reddy District. Relief of perpetual injunction restraining the defendants from alienating the suit schedule property by executing registered documents in the Office of the Sub-Registrar, Kukatpally in any form to any third party or creating any third party rights or interest over the said land is also sought in these suits.

(3.) We shall mention the details of the Interlocutory Applications, the suits out of which these Appeals arise, the parties who have filed these Appeals, the dates of the registered Agreements of Sale - cum - General Power of Attorney and its Document numbers, and the date of the registered Sale Deeds in the following table :