S.KRISHNAMMA Vs. S.RAJENDER REDDY

JUDGEMENT

(1.) These revisions emanate from the order dtd. 5/12/2023 passed by the Senior Civil Judge, Kalwakurthy, in I.A.No.318 of 2023, and order of even date in I.A.No.319 of 2023, in O.S.No.148 of 2022.

(2.) Heard Mr. Ch. Ramesh Babu, learned counsel for the petitioner/plaintiff; and Mr. A.P. Suresh Ram, learned counsel for the respondents 1 and 2/defendants 1 and 2.

(3.) The plaintiff filed the suit OS No.148 of 2022 for declaration of title and recovery of possession of suit schedule property. It is the case of the plaintiff that defendant No.2 and one S. Bachi Reddy (proposed defendant No.3) played criminal mischief on the deceased (S. Anthamma) by forging a SadaBainama (un-registered Gift Deed) alleged to have been executed by the deceased Anthamma on 26/12/1983 and got the said unregistered Gift Deed validated in the year 1994 through proceedings dtd. 2/7/1994 issued by the Tahsildar (proposed defendant No.4), and therefore the Tahsildar, the Revenue Divisional Officer (proposed defendant No.5), and the District Collector (proposed defendant No.6) are proper and necessary parties to the suit and prayed the Court to add them as defendant Nos.3 to 6, respectively. The plaintiff also challenged the legality of the unregistered Gift Deed.