ABDULLAH BIN AWAZ Vs. HUSSAIN BIN AWAZ

JUDGEMENT

(1.) Heard Mr. Vedula Srinivas, learned Senior Counsel representing Ms. Vedula Chitralekha, learned counsel for petitioner Nos.2 to 5 and Mr. Brahmadandi Ramesh, learned Senior Counsel representing Mr. G.L. Narsimha Rao, learned counsel for the respondent.

(2.) This revision is filed challenging the order dtd. 3/5/2024 passed by learned Principal District Judge, Karimnagar in I.A. No.578 of 2024 in O.S. No.171 of 2015 dismissing the petition filed by the petitioners - defendants under Sec. - 45 of the Indian Evidence Act, 1872 (for short 'Evidence Act').

(3.) The petitioners herein are the defendants in O.S. No.171 of 2015, while the respondent is the plaintiff. The respondent herein - plaintiff filed the said suit vide O.S. No.171 of 2015 against the petitioners herein for declaration of title declaring him as owner, possessor over the suit schedule property i.e., land measuring Ac.0.15 1/4 guntas ( 1845 square yards) in Survey No.1031, situated at Ramnagar Area, Karimnagar, and cancellation of document bearing No.187 of 2015, dtd. 16/1/2015 executed by defendant No.1 in favour of defendant Nos.2 to 5 as null and void and not binding on the plaintiff and for a consequential perpetual injunction restraining the defendants from interfering with her possession over the suit schedule property.