AVULA NARSIREDDY Vs. AVULA MULLAREDDY

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioners- defendant Nos.1 to 3, aggrieved by the order dtd. 12/6/2019 in I.A No.258 of 2016 in O.S No.32 of 2013 passed by the learned Senior Civil Judge, Jangaon.

(2.) The respondents are the plaintiffs.

(3.) Originally the plaintiff by name Late Avula Malla Reddy filed a suit for cancellation of registered documents i.e., gift deed, cancellation deed, sale deed vide document Nos.4644 of 2012, 4645 of 2012 and 4648 of 2012 registered with the office of the Sub Registrar Jangaon, Warangal District against defendant Nos.1 to 3. The defendant No.1 was none other than the son of the plaintiff, the defendant No.2 was the grandson of the plaintiff i.e., son of his daughter and defendant No.3 was a third party.