G. SATHYANARAYANA REDDY Vs. MOHD. THAJUDDIN GHOURI

JUDGEMENT

(1.) This Civil Revision Petition is filed against order dtd. 16/8/2022 in I.A.No.37 of 2022 in O.S.No.274 of 2021 passed by the Principal Junior Civil Judge-cum-Judicial Magistrate of First Class, Suryapet, wherein the petition filed by the petitioners/Defendant Nos.2 and 3 under Order VII Rule 11 of CPC, to reject the plaint was dismissed.

(2.) The said prayer was made mainly on the grounds of;

(3.) Briefly, the suit filed by the plaintiffs is suit for declaration of title along with consequential reliefs. The plaintiffs sought to declare them as owners and possessors of the suit schedule property and further to declare the registered sale deed No.1338 of 2007, dtd. 27/2/2007 as null and void and not binding on the plaintiff No.1 and unregistered sale deed dtd. 5/6/1998 as null and void and not binding on the plaintiffs 2 to 9. Further, to declare the issuance of pattadar pass books and revenue title deed in favour of defendant Nos.2 and 3, who are the petitioners herein as null and void.