CHANDRAKANI SAMPOORNAMMA Vs. BHUMARAJU YEDUKONDALA RAJU

JUDGEMENT

(1.) Heard Sri Vedula Venkata Ramana, learned Senior Counsel, representing Sri M.V. Hanumantha Rao, learned counsel for the appellants and Sri P. Rama Sharana Sharma, learned Counsel appearing for the respondents.

(2.) The present appeal is under Sec. 96 r/w Order XLI Rule 1 of C.P.C. assailing the judgment and decree, dtd. 31/7/2019 in O.S. No.35 of 2009 on the file of the Special Sessions Judge for trial of cases under SCs and STs (PoA) Actcum-VII Additional District Judge at Khammam. The said suit was filed by the appellants/plaintiffs herein against the defendants seeking the relief of recovery of possession of the suit schedule property by cancelling the registered sale deed bearing document No.8094/2005 dt.26/5/2004/ dt.8/9/2005 executed by late Satyanarayana in favour of defendant No.1 and registered sale deed bearing No.9743/2005 dt.27/3/2004/dt.29/11/2005 executed by late Satyanarayana in favour of defendant No.2, at Sub-Registrar Office, Khammam obtained the same by the defendants from late Satyanarayana under undue influence, coercion and fraud, and the same was dismissed.

(3.) For convenience, the parties hereinafter referred to as they are arrayed before the trial Court.