K.V.L.JAYASIMHA Vs. A.ANANYA

JUDGEMENT

(1.) This Revision is filed under Article 227 of the Constitution of India challenging the order dt.29.11.2019 in I.A.No.1901 of 2018 in O.S.No.1004 of 2014 on the file of the XXV Additional Chief Judge, City Civil Court, Hyderabad.

(2.) The petitioner in this Revision is the defendant in the suit.

(3.) The petitioner and B. Padmaja had got married in 1990 and had lived as husband and wife till 2007. Differences arose between them and they had allegedly entered into a Memorandum of Understanding-cumsettlement on 09.06.2006; and under the terms of the said document, the property, which is the subject matter of O.S.No.1004 of 2014, i.e., Flat No.102, in First Floor, admeasuring 1500 square feet plinth area in Star Homes Apartments together with 48 square yards of proportionate undivided share in premises No.1-2-376/1/A, Mega City No.286, Ward No.1, Block No.2, Gagan Mahal, Domalguda, Hyderabad within the boundaries specified in the schedule, was settled in the name of the petitioner apart from other properties. The petitioner is in possession of the said property.