BOINI SUSHILAMMA Vs. BOINI NARAYANA

JUDGEMENT

(1.) This Civil Revision Petition is filed against the docket order dtd. 5/3/2024 in O.S.S.R.No.93 of 2024 passed by the Junior Civil Judge, Kodangal, Vikarabad District.

(2.) Heard the learned counsel appearing for the revision petitioner.

(3.) Learned counsel appearing for the revision petitioner submitted that the revision petitioner herein is the plaintiff, who filed the above suit for declaration of title and to declare her as pattadar and possessor of the land admeasuring Ac.2-31 guntas in Sy.No.1080/a1/2 and Ac.1-11 gts. in Sy.No.1081/e, total admeasuring Ac.4-02 gts. situated at Kodangal Village and Mandal, Vikarabad District, and consequently declare the final Decree dtd. 23/3/2002 passed in I.A.No.253 of 2018 in O.S.No.14 of 2010 on the file of the Principal Junior Civil Judge, Kodangal and the preliminary decree and judgment dtd. 30/4/2018 passed in O.S.No.14 of 2010 as null and void.