RAMESH GAIKWAD Vs. LALITHA SRIKRISH

JUDGEMENT

(1.) Heard Sri K.Mohan, learned counsel for appellants and Sri M.Surender Rao, learned senior counsel appearing for Sri Ch.A.B.Satyanarayana, learned counsel for respondents 1 to 4 and 6. The parties are hereinafter referred to as arrayed before the trial Court.

(2.) The order against which this appeal is filed chronicled the facts as asserted by the parties to litigation. Therefore, for brevity, this Court is not recording all those details. Suffice to note that the suit schedule plots form part of a composite land of Acs.10.39 guntas in Sy.Nos.137, 140 and 150 of Yapral, Medchal-Malkajgiri District. The plaintiffs 1 to 4 claim to have succeeded to original owners and the 5th petitioner purchased a part of the composite block. They claim to have entered into agreement with plaintiff No.6 to develop the suit schedule land. The plaintiffs claim to have obtained orders of approval of layout from HMDA and building permissions from GHMC. The suit "A to C " schedule plots are plot Nos.58 to 63, 82 and 87 to 91 in a layout named as 'Krish Enclave ' forming part of layout developed in the composite land.

(3.) The plaintiff instituted O.S.No.13 of 2021 in the Court of XVI Additional District and Sessions Judge, Ranga Reddy district at L.B.Nagar praying to grant decree declaring that the plaintiffs 1 to 5 are joint absolute owners and possessors of the suit schedule property; that the documents listed in prayer (b) are null and void and not binding on plaintiffs; and to grant decree of perpetual injunction restraining defendants and all persons claiming through them from interfering with lawful possession over the suit schedule property.