PUSALA VENKAT REDDY Vs. PUSALA SANGA REDDY

JUDGEMENT

(1.) Assailing the order and decree dtd. 4/5/2022 passed by the court of Junior Civil Judge at Bichkunda in I.A.No.66 of 2022 in O.S.No.27 of 2017 in refusing to receive the document filed by the defendant, the present revision is filed under Article 227 of the Constitution of India.

(2.) The revision petitioner herein is the defendant and the respondent is the plaintiff. The plaintiff filed O.S.No.27 of 2017 on the file of Junior Civil Judge at Bichkunda against the defendant for declaration of title and for recovery of possession of the suit schedule property.

(3.) The case of the plaintiff is that originally their paternal grandfather late Pusala Ram Reddy is the owner and possessor of the agricultural land to an extent of Acs.8.06 gts. situated in Sy.No.38, Babalgom village of Kangtimandal, the then Jukkal Mandal of Nizamabad District at present Sangareddy District.