TUMU GOPALA RAO Vs. RAVELLA KALAVATHI

JUDGEMENT

(1.) The present Civil Revision Petition is preferred seeking prayer as under:

(2.) This Civil Revision petition is filed challenging the propriety and legality of the order dtd. 6/11/2024 passed in I.A.No.247 of 2023 in O.S.No.309 of 2023 on the file of the Court of the Agent to Government, Bhadradri Kothagudem, whereby the petition filed by the plaintiffs under Rule 42(a) and (c) of T.S. Agency Rules, 1924 Read with Sec. 151 C.P.C., seeking suspension of the fraudulent entries reflecting the name of defendant No.1 in the occupant column of the impugned pahanies in respect of the suit scheduled land was dismissed.

(3.) The plea of the petitioners/plaintiffs in I.A.No.247 of 2023 is that they are in possession and enjoyment of the suit land admeasuring Ac.1-30 guntas in Sy.Nos.39, 40/1, 41, 42/1 situated at Chandrugonda Village and Mandal of the Scheduled area of Bhadradri Kothagudem District and that the defendants by managing the Mandal Revenue Inspector-I, Chandrugonda on the basis of forged and fabricated unregistered gift deed allegedly executed by Smt. Alla Kanakamma, in respect of the suit land, got issued Memo dtd. 20/12/2025 in Rc.No.B/2468/2005 and on the basis of the same got entered the name of Defendant No.1 in occupation column of pahanies in respect of the suit land and that the said Kanakamma died about 30 years ago but the defendants falsely got her date of death registered in the Register of Death as 21/6/2003 and that they are trying to interfere with their possession and enjoyment of the subject lands.