Y.ANISHA REDDY Vs. K.V.NARASIMHA REDDY

JUDGEMENT

(1.) The present Civil Revision Petition is filed aggrieved by the order and decretal order dtd. 10/2/2023 in I.A. No. 670 of 2022 in O.S. No.144 of 2022 passed by the II Additional District & Sessions Judge, Medchal-Malkajgiri, at Medchal.

(2.) Heard Sri. R. Ranganath, learned Counsel for the petitioner, Sri. Deepak Bhattacharjee, learned Senior Counsel appearing for Sri. Dishit Bhattacharjee, learned counsel for the respondents and perused the record.

(3.) The Petitioners herein are the defendants in the suit filed by the Respondents herein for declaration of title, declaration of the Gift Settlement Deeds bearing Doc. No.14634 of 2018 and 14635 of 2018 as null and void and for grant of consequential perpetual injunction.