LAWS(TLNG)-2021-7-49

GHOUSIA BEGUM Vs. BODI RAJESH YADAV

Decided On July 02, 2021
Ghousia Begum Appellant
V/S
Bodi Rajesh Yadav Respondents

JUDGEMENT

(1.) This revision is filed assailing the order dated 06.02.2019 in I.A.No.513 of 2018 in O.S.No.482 of 2017 passed by V Junior Civil Judge, City Civil Court, Hyderabad.

(2.) The petitioner is the plaintiff and the respondents are the defendants in O.S.No.482 of 2017. The said suit was filed seeking relief of perpetual injunction restraining the respondents/defendants from interfering peaceful possession and enjoyment of the suit schedule property by the petitioner/plaintiff.

(3.) An application in I.A.No.513 of 2018 was filed by the petitioner/plaintiff seeking amendment of plaint under Order VI Rule 17 of the Code of Civil Procedure, read with Rule 28 of the Civil Rules of Practice and Section 21 CPC. The petitioner/plaintiff intended to make a comprehensive amendment to the perpetual injunction suit and thereby, add the relief of declaration for declaring the registered Agreement of Sale cum General Power of Attorney (AGPA) dated 19.04.2007 as null and void; for declaring the registered sale deed dated 09.05.2016 as null and void and consequentially; to inform the District Registrar, Hyderabad regarding declaration about the two documents as null and void. The petitioner/plaintiff sought inclusion of paras 7A after para 7, para 12A after para 12 and additionally prayers aa, ab and ac after relief (a).